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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(1)(g) in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953

(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.