Section 7 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
7. Allocation Committee.
(1)An Allocation Committee shall be set up for each such area that be considered appropriate by the State Government and shall consist of -(a)not more than two persons appointed on the recommendation of the Director of Health Services;(b)an equal number of persons appointed, in the case of first appointment by the State Government, and in the case of subsequent appointment on the recommendation of the Local Medical Committee, if any, or in consultation with such organisations of the medical profession as the State Government may specify for the purpose;(c)one representative of the Corporation.(2)The State Government shall appoint the Chairman from among the members.(3)There may be appointed in the same manner as the members of the Allocation Committee a corresponding number of persons to act as deputies for the members and in the absence of the members of the Committee such persons shall be entitled to act accordingly.(4)(i)The terms of office of the members of the Allocation Committee referred to in sub-rule (1)(b) shall be three years commencing from the date on which their appointment is notified; provided that the members of the committee shall, notwithstanding the expiry of the said period, continue to hold office until appointment of their successors is notified.(ii)The members of the Allocation committee referred to in sub-rule (1)(a) and (c) shall hold office during the pleasure of the Director of Health Services and the Corporation, respectively.(iii)A member of the Allocation Committee may resign his office by giving notice in writing to the State Government and the seat shall fall vacant on acceptance of the resignation.(iv)A member of the Allocation committee shall cease to be a member of the Committee if he fails to attend three consecutive meetings thereof, provided that his membership may be restored by the State Government on its being satisfied as to the unavoidable nature of the circumstances which led to his non-attendance.(5)Non-official members of the Committee shall receive such fees or allowances as the State Government may specify.(6)The Allocation Committee shall discharge the duties and responsibilities placed on it by these rules or by the State Government in accordance with the allocation scheme in Scheme III to these rules.(7)The State Government may, at the request of the Allocation Committee and with the approval of the Corporation, make such modifications in the allocation scheme in respect of the area or areas for which such Allocation Committee has been set up as it may deem fit.
