Section 22(2) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(2)The proceedings at the hearing before the Medical Service Committee shall be private and no person shall be admitted to those proceedings except-(a)the persons concerned in the investigation and the persons, if any, permitted to appear for the purpose of assisting them;(b)a person or persons to represent the insured person, who shall be either an official of his Trade Union or the employer or his representative;(c)an officer of the Corporation;(d)the Secretary or other officer of the Local Medical Committee;(e)persons whose attendance is required for the purpose of giving evidence and who shall, unless the committee otherwise direct, be excluded from the hearing except when they are actually giving evidence; and(f)such officers sunder the Director of Health Services, Punjab, as he may appoint for the purpose.
