Section 8 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
8. Allotment of insured persons.
- An insured person in any factory or establishment to which the Act applies, may, at the time of filing the Declaration Form under the Employees' State Insurance (General) Regulations, 1950, or at any subsequent time, indicate the State insurance Dispensary or other medical institution where arrangements for the provision of medical benefits are made to which he desires to be allotted or re-allotted and the State Government shall, so far as practicable and subject to such conditions as may be fixed allot or re-allot such insured person to the dispensary or the institution indicated by him :Provided that where in the opinion of the State Government the circumstance so justify, it may allot or re-allot an insured person to a dispensary or institution other than the one indicated by him.
