Section 5 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
5. Accommodation in Hospital.
- A patient shall be entitled free of charge to such accommodation in a hospital as is ordinarily provided thereat;Provided that a patient occupying special accommodation such as Cottage, Special ward or Nursing Home attached to the hospital shall be liable to pay charges at the concessional rate as applicable to class I Government servants.
