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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(5)(a) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(a)After duly considering the case the Allocation Committee shall draw up a report of their findings on the question whether there has been a failure on the part of the Insurance Medical Practitioner to exercise due care or discretion in any of his proper functions referred to in sub-rules (1) and (2) and, if so, what is the extent and gravity of the failure together with a recommendation as to the action, if any, which should be taken.