Section 15 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
15. Procedure for obtaining general medical services.
- An insured person who wishes to claim general medical services shall attend with his identity card at the clinic of the Insurance Medical Practitioner on whose list his name is included or at the dispensary or other institution to which he is allotted:Provided that in case of an emergency, an insured person may claim medical benefit under these rules from any other Insurance medical Practitioner at any dispensary or institution providing, treatment under these rules:Provided further that where an insured person is unable to attend a clinic or the institution, the Insurance Medical Practitioner or the Insurance Medical Officer, as the case may be, will, on intimation being received, visit him at his residence, if he is satisfied by interrogation or otherwise that the insured person cannot reasonably be expected to come to the clinic or the institution:Provided further that if the insured person or his agent fails to produce his or the insuranced person's identity card, as the case may be, as proof of the person claiming the benefit being an insured person, the medical benefit may, subject to the terms of service in Schedule I, be refused to him.
