Section 6(4) in The Orissa Services (Medical Attendance) Rules, 1947
(4)When a Government servant or a member of his family is carried in an ambulance from his/her residence to the hospital or from one hospital to another hospital, the ambulance charges paid at the prescribed rate are reimbursible to the concerned Government servant on production of certificate from the Superintendent of the hospital to which the ambulance is attached, that journey in ambulance car was essential.The ambulance charges should not be reimbursed if the ambulance does not belong to Government or a local fund or any recognised hospital.
