Section 6(c) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
(c)If the authorised medical attendant is of opinion at the case of a patient is of such a serious or special-nature as to require medical attendance by some person other than himself, he may with the approval of the Director of Health Services (Which shall be obtained beforehand unless the delay involved entails danger to the health of the patient) -(i)send the patient to the nearest Specialist or other Medical Officer, as provided in sub-rule (d) of rule 3 by whom in his opinion medical attendance is required for the patient; or(ii)if the patient is ill to travel, summon such Specialist or other Medical Officer to attend upon the patient;(iii)if the authorised medical attendant is of the opinion that it would be unsafe for the patient to make the journey to the Specialist unattended, the authorised medical attendant may either himself accompany the patient to the destination or arrange that some other person should do this, in that case the attendant, if a member, he shall draw travelling allowance for the outward and return journey, if not a member, he shall be entitled to actual travelling expenses.
