Section 24(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(1)Where it appears to the Director of Health Services after due investigation that there is prima facie case for considering that -(a)(i)an Insurance Medical Practitioner is not dispensing to the insured persons on his list such amount, of simple drugs and dressings as might ordinarily be expected to be reasonably necessary for the adequate treatment of those persons; or(ii)by person of the character or quantity of the drugs or dressings ordered by the Insurance medical Practitioner the charge imposed upon the funds available for the provision of medical benefit is in excess of what was reasonably necessary for the adequate treatment of those persons; or(b)an Insurance Medical Practitioner had failed to carry out his obligations under the terms of service appended to these rules, so far as the obligations involve the recording of clinical date regarding his patients;The Director of Health Services may refer the matter to the Allocation Committee.
