Section 11 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
11. Scale of Medical benefit.
- The Medical benefit provided under these rules shall be according to the following scale :(1)Out patient treatment shall be provided at a State Insurance Dispensary or in the manner indicated in Rule 4 and shall consist of all treatment other than treatment involving the application of special skill or experience, and shall include-(i)such preventive treatment as vaccination and inoculation;(ii)ante-natal and post-natal treatment of insured women;(iii)the free provision of all drugs and dressing and appliances that may be considered necessary; and(iv)provision of certificates, fee of cost, in respect of sickness, maternity, employment injury and death, required under the Employees' State Insurance (General) Regulations, 1950, or under the directions or instructions issued from time to time by the Corporation.(2)An Insurance Medical Officer shall visit an insured person at his or her residence in accordance with the second proviso to Rule 10 and in addition in all cases of confinement or miscarriage, where the insured woman or the registered midwife in attendance or any other reliable person reports that attendance by a medical practitioner is desirable.(3)Where, in the case of a serious emergency or otherwise inpatient treatment in a hospital is considered necessary by the Insurance Medical Officer, the case shall be admitted to the nearest hospital which is established or specified for the purpose by the State Government if accommodation is available therein and the treatment provided for the patient shall include such specialist and general treatment, including treatment, at confinement where necessary, as may be available in the general ward of the hospital to which the insured person is admitted as well as those special investments which are considered desirable and for which facilities exist at the hospital or at an associated laboratory, Diet free of cost will be provided only in such hospital, where necessary arrangements are in existence.(4)Facilities for the removal, free of charge of insured persons to hospital where necessary, shall be provided by ambulance or otherwise.
