Section 21 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
21. [ Medical Benefit to families. [Substituted by Notification No. 1038-8117-XVI, Published in M.P. Rajpatra Part IV (Ga) dated 21-2-1964 3t page 33.]
- Subject to the provisions of sub-section (2) of Section 46 of the Act, the medical benefit provided to the family of an insured person shall be according to the following scale :General Medical Services, which will include treatment at the State Insurance Dispensary or at the clinic of an Insurance Medical Practitioner or other authorised institution and shall consist of-(i)All treatment other than treatment involving the application of special skill or experience;(ii)such preventive treatment as vaccination and inoculation;(iii)free provision of drugs and dressing that may be considered necessary;(iv)Domicilary visits, where necessary;Free maternity service to the wife of an insured person consisting of -(i)reasonable antenatal and post natal treatment at the dispensary or clinic or other authorised institution;(ii)attendance by a midwife at the confinement at the residence of the insured person.Facilities for the removal, free of charge to hospital where necessary by ambulance or otherwise.Specialists' consultation and treatment and special investigations of such nature and on such scale as the State Government may specify from time to time.]
