Section 3 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
3. Establishment of State Insurance dispensaries.
- The State Government shall establish one or more State Insurance dispensaries for the medical treatment of insured persons at any place where there is a concentration of not less than one thousand insured persons, with a whole time or part time Medical Officer-in-charge as the State Government may think suitable according to the concentration of insured persons.
