Section 6 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
6. Journey for Medical purposes.
(a)When the place at which the patient falls ill is not the headquarters of the authorised medical attendant-(i)the patient shall be entitled to travelling allowance for the journey to and from such headquarters; or(ii)if the patient is too ill to travel, the authorised medical attendant shall be entitled to travelling allowance for the journey to and from the place where the patient is.(b)Application for travelling allowance under clause (i) of sub-rule (a) shall be accompanied by a certificate in writing by the authorised medical attendant stating the medical attendance was necessary and if the application is under clause (ii) of that sub-rule that the patient was too ill to travel.(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.(d)A patient sent under Clauses (i) and (iii) of sub-rule (c) shall on production of a certificate in writing by the authorised medical attendant, in this behalf, be entitled to travelling allowance for the journey to the headquarters of the specialist or other Medical Officer.(e)A specialist or other Medical Officer summoned under clause (ii) of sub-rule (c) shall on production of a certificate in writing by the authorised medical attendant in this behalf be entitled to travelling allowance for the journey to and from the place where the patient is.(f)When a patient is carried in an Ambulance from his or her residence to the hospital or from one hospital to another hospital the Ambulance charges paid at the prescribed rate shall be reimbursed to the concerned member on production of certificate from the Civil Surgeon of the hospital to which the Ambulance is attached, that journey in Ambulance Car was essential :Provided that the Ambulance charges shall not be reimbursed, if the Ambulance does not belong to Government or local fund or any recognised hospital.
