Section 14 in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
14. Staff to be provided at hospital, dispensaries, etc.
- Each State Insurance dispensary shall be in the charge of an Insurance Medical Officer :Provided that in cases where the concentration of Insured persons residing near a State Insurance dispensary so justifies, the State Government shall in accordance with such scale and subject to such conditions as may be agreed upon between the State Government and the Corporation, appoint two or more Insurance Medical Officers to such State Insurance dispensary.
