Section 3(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(1)General medical services which shall include treatment at the clinic of an Insurance Medical practitioner or other institution and shall consist of-(i)all treatment other than treatment by a specialist;(ii)such preventive treatment as vaccination and inoculation;(iii)ante-natal and post-natal treatment of insured women;(iv)the free provision of all drugs, medicines and dressings (that may be considered necessary) according to the provisions of Rule 17;(v)provision of certificates, free of cost, in respect of sickness, maternity, employment, injury and death, required under the Regulations, or as may be required by the Corporation or the Director of Health Services, Punjab;(vi)Domiciliary visits, where necessary.
