Section 27(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(1)general medical service, 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 provisions of drugs and dressing that may be considered necessary but as far as possible in accordance with the State Insurance medical formulary laid down by the Corporation and exclusive of such medicines as can be prescribed only by specialists for insured persons;
