Section 12(3) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
(3)An Insurance Medical Officer shall receive such allowance and at such rates as may be sanctioned from time to time for Medical Officers of the State Government on similar grades in the localities in which they are stationed. An Insurance Medical Officer, shall be entitled to leave and leave salary under the leave rules which, from time to time, be applicable to other similar State Government servants.
