Section 10A(9) in Employees' State Insurance (General) Regulations, 1950
(9)A local committee shall perform the following functions in respect of the area for which it is set up, namely-(a)to discuss local problems in regard to the Employees' State Insurance Scheme so as to secure its efficient working with the full co-operation of all parties concerned and to make recommendations;(b)to refer such complaints as it may consider necessary to the Regional Director concerned, or in the case of complaints concerning medical benefit, to the State Government or such authority as that government may nominate for the purpose; and(c)to advise the Corporation or the Regional Board concerned on such matters as may be referred to it for advice.
