Section 8(4) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(4)Copies of the Medical List shall be supplied to -(a)the Medical Commissioner;(b)the Regional Office of the Corporation;(c)the Medical Referee concerned; and(d)on demand to any employer, trade union or medical association.[8A. Ceasing to be on Medical List. - Notwithstanding anything contained in these rules, no Insurance Medical Practitioner shall remain on the Medical List after the last day of the quarter in which he attains the age of sixty years, and every Insurance Medical practitioner who has attained the age of sixty years on or before the commencement of the Punjab Employees' (State Insurance (Medical Benefit) (First Amendment) Rules, 1979, shall cease to be on the Medical List on the date of such commencement.] [Added vide Notification No. G.S.R. 127/C.A. 34/48/S. 96/Amd. (4)/1979, dated 6.9.1979.]
