Section 11 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
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 treatments, 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 workwoman;(iii)the free provision of all drugs and dressings that may be considered necessary; and(iv)provision of certificate free 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 to 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 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 and the treatment provided for the patient shall include free maintenance and such specialist and general treatment including treatment at confinement where necessary, as may be available at the general wards of the hospital to which the insured person is admitted as well as those special investigations which are considered desirable and for which facilities exist at the hospital, or at an associated laboratory.(4)Facilities for the removal, free of charge of insured persons to and from hospital, where necessary, shall be provided by ambulance or otherwise.
