Employees State Insurance (Central) Rules, 1950

Contents
Sections	Particulars
Chapter I
1	Short title and extent
2	Definitions
Chapter II
2A	Election of Members of Parliament to the Corporation
3	Election of members of the Standing Committee
4	Restoration of membership
5	Fees and allowances of members
6	Minimum number of meetings
7	Roll of members
8	Notice of meeting and list of business
9	Chairman of the meeting
10	Quorum
11	Disposal of business
12	Proceedings of the meetings
13	Minutes books
14	Powers and duties of the Medical Benefit Council
Chapter III
15	Salaries, allowances and conditions of service of the Director General and Financial Commissioner
16	Powers and duties of the Director General
17	Powers and duties of the Insurance Commissioner
18	Powers and duties of the Medical Commissioner
19	Powers and duties of the 11[Financial Commissioner]
20	Creation of posts by the Corporation
Chapter III-A
20A	Appeals to Medical Appeal Tribunal
20B	Appeals to Employees Insurance Court
Chapter IV
21	Bank or banks for depositing the fund
22	Procedure for crediting moneys to the banks
23	Purpose and manner of payment out of the fund
23A	Promotion of measures for the improvement of health and welfare of insured persons
24	Circumstances in which cheques may be drawn
25	Acquisition of property
26	Disposal of property
27	Investment, transfer or realization of the fund
28	Raising and repayment of loans
29	Procedure for execution of contracts
30	Seal
Chapter V
31	Preparation and submission of annual budget estimates
31A	Administrative expenses
32	Supplementary estimates
33	Reappropriation
34	Maintenance of accounts
35	Revenue accounts
36	Auditing of accounts
37	Production of accounts before the [Comptroller and Auditor General of India]
38	Powers of [Comptroller and Auditor General of India]
39	Report of [Comptroller and Auditor General of India]
40	Consideration of reports
41	Authentication of annual accounts and reports
42	Cost of audit
43	Publication of accounts
44	Impropriety or irregularity in accounts
45	Disallowance of expenditure incurred and surcharge for loss or deficiency
46	Recovery of amounts certified to be due
Chapter VI
47	Establishment of Provident Fund
48	Administration of the Provident Fund
49	Framing of Provident Fund Regulations
50	Wage limit for coverage of employees under the Act
51	Rates of contribution
52	Exemption from payment of employee's contribution
53	Writing off of losses
54	Daily rate of benefit
55	Sickness benefit
56	Maternity benefits
57	Disablement benefits
58	Dependants' benefits
59	Funeral expenses
60	Medical benefits to insured person who ceases to be in an insurable employment on account of permanent disablement
61	Medical benefits to retired insured persons
62	Bar on grant of cash benefits
Form I	Bank Or Banks For Depositing The Funds
Form II	Application To Medical Appeal Tribunal
	Foot Notes

[SRO 212, dated 22nd. June, 1950]

In exercise of the powers conferred by section 95 of the Employees State Insurance Act, 1948 (XXXIV) (34 of 1948), the Central Government is pleased to make the following rules:-