Section 20 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
20. Provisions relating to investigations, disputes, appeals, etc.
(1)A Medical Service Committee shall be set up for such area or areas as may be considered appropriate by the State Government and shall consist of the following members :-(a)A Chairman nominated by the State Government;(b)One or two employees' representatives as may be considered appropriate by the State Government, to be nominated by it in consultation with such organisations of employees as may be recognised for the purpose by the State Government;(c)An equal number of representatives of Insurance Medical Practitioners to be nominated by the State Government on the recommendation of the Local Medical Committee, if any, or in consulting with such organisations of Insurance Medical Practitioners as may be recognised for the purpose by the State Government;(d)A Medical Referee of the Corporation nominated by it; and(e)A nominee of the Director of Health Services, Punjab.(2)[ If the Committee as constituted under sub-rule (1) does not contain a woman, the State Government may nominate a woman as an additional member.] [Substituted by Punjab Government Notification No. 6-S-LP55/7429, dated 14.2.1955.](3)They may be appointed in the same manner as the members of the Medical Service Committee a corresponding number of persons, to act as deputies for the members and in the absence of members of the Committee such persons shall be entitled to act accordingly.(4)The State Government shall appoint one of its whole time officers to act as secretary to the Medical Service Committee.(5)(i)The term of office of the members of the Medical Service Committee referred to in sub-rule (i)(b) and sub-rule (i)(c) shall be three years commencing from the date on which their nomination is notified:Provided that the members of the Committee shall, notwithstanding the expiry of the said period, continue to hold office until the nomination of their successors is notified.(ii)The members of the Medical Service Committee referred to in sub-rule (1)(A), sub-rule (1)(d) and sub-rule (1)(e) shall hold office during the pleasure of the State Government, the Corporation or the Director of Health Services, Punjab, respectively.(iii)A member of the Medical Service Committee may resign his office by notice in writing to the State Government and the seat shall fall vacant on acceptance of the resignation.(iv)A member of the Medical Service Committee shall cease to be a member of the Committee if he fails to attend three consecutive meetings thereof:Provided that his membership may be restored by the State Government on its be unsatisfied as to the unavoidable nature of the circumstances which led to his non-attendance.(6)Non-official members of that Medical Service Committee shall receive such fees or allowances as the State Government may specify.
