Section 11 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
11.
A patient shall be entitled to the financial assistance from Government for treatment as provided in rule 10 in the following manner-(a)Travelling allowance for the outward and return journey as indicated below -(i)Actual bus fare or charges on account of other means of communication from the place for which the patient actually travels to the hospital for treatment and back.(ii)Actual railway fare of the class of accommodation to which he/she is entitled to, or of any lower class by which he/she may travel, but no halting allowance shall be paid.(iii)The attendant who is authorised to accompany the patient shall be entitled to claim actual bus fare and single railway fare in the manner indicated at clauses (i) and (ii) above both ways of the appropriate class by which he actually travels.(b)(i)Reimbursement charges paid at the institution excluding dietary charges on production of receipt in support of payment of amount in the institution.(ii)Cost of medicines purchased from outside excluding the cost of inadmissible medicines prescribed by the State Government on production of a certificate from the Superintendent or Medical Officer in charge of the Unit or Department of that institution in which the patient is treated to the effect that the medicines were prescribed for and purchased from outside by the patient and those medicines were essential for the treatment of the patient.
