Section 14 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
14. Staff to be provided at hospitals, dispensaries etc.
- Each State Insurance Dispensary shall be in charge of an Insurance Medical Officer :Provided that in cases where the concentration of insured persons residing near a State Insurance Dispensary so justifies, the State Government shall, in accordance with such scale and subject to such conditions as maybe agreed upon between the State Government and the Corporation, appoint two or more Insurance Medical Officers to such State Insurance Dispensary.
