Section 26(1) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
(1)Insurance Medical officer. - (a) the State Government may, subject to such conditions as may be laid down by the Corporation, appoint a suitable medical officer already in its service or any person possessing such medical qualifications as may be laid down by the State Government in consultation with the corporation, as an Insurance Medical Officer.(b)An insurance Medical officer shall receive such salary and non-practising allowance as may be determined by the State Government with the consent of the Corporation.(c)An Insurance Medical Officer shall receive such allowances and at such rates as may be sanctioned from time to time for Medical Officer 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 may, from time to time, be applicable to other similar State Government servants on similar salaries.(d)An Insurance Medical Officer shall be entitled to travelling allowance for journeys performed on official duties on the scale laid down in the State Government rules applicable to Medical officers of the State Government on similar salaries.(e)A full-time Insurance Medical Officer shall not undertake private practice.(f)An Insurance Medical Officer shall be subject to such other conditions of service as may be fixed by the State Government, in consultation with the Corporation.(g)Notwithstanding anything contained in sub-rules (b) to (e) the pay, allowances and other conditions of service of an Insurance Medical officer shall, if he is a person already in the service of the State Government, be such as may be determined with the consent of the Corporation, by the State Government by a general or special order.
