Section 5 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
5. Separate hospitals or beds.
- The State Government may also establish separate hospitals or other medical institutions for the examination and treatment of insured persons or may reserve, on such scales and terms as may be agreed upon between corporation and the State Government from time to time separate beds for the exclusive use of insured persons in the hospitals or other medical institutions under its control or under the control of a local body, private institution or individual.
