Employees’ State Insurance Act, 1948

22. Duties of Medical Benefit Council

The Medical Benefit Council shall-

(a) advise ⁶⁰[the Corporation and the Standing Committee] on matters relating to the administration of medical benefit, the certification for purposes of the grant of benefits and other connected matters;

(b) have such powers and duties of investigation as may be prescribed in relation to complaints against medical practitioners in connection with medical treatment and attendance; and

(c) perform such other duties in connection with medical treatment and attendance as may be specified in the regulations.

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