Section 16 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
16. Provision of hospital services.
- Subject to an agreement with the Corporation the State Government may also establish separate hospitals or other medical institutions for the examination and treatment of insured persons or may reserve, on such scales and terms as may be agreed upon between the corporation and the State Government from time to time, separate beds for the exclusive use of insured persons in the hospitals or other medical institutions under its control or under the control of a local body private institutions on individual..
