Section 7(2) in The Orissa Services (Medical Attendance) Rules, 1947
(2)Where a Government servant or a member of his family is entitled under Sub - rule (1) free of charge, to treatment or anti - rabic treatment in a hospital any amount paid by him on account of such treatment shall, on production of a certificate in writing by the authorised medical attendant in this behalf, be reimbursed to him by the Provincial Government -(i)the sales tax paid on account of the purchase of the medicines by the Government servants shall on production of a certificate in writing by the authorised medical attendant In this behalf, be reimbursed to him by the State Government;(G.O. No. 2672 (19) - H., dated 18.2.1961)(ii)reimbursement of expenses on medical treatment incurred outside the State on production of a certificate in writing from the authorised medical attendant on this behalf and necessary vouchers;Note - Reimbursement of the actual expenses includes the entire cost of medical treatment such as consultation fees of the doctor, charges for pathological, X'Ray examination, etc. Hospital charges if admitted, ambulance charges, special nursing charges etc.(G.O. No. 20504 - H., dated 1.12.1962)(G.O. No. 10280 (19) - H,. dated 13.6.1961)(iii)blood transfusion charges paid to a Government institution or any other local organisation recognised by Government for the supply of blood to patients and the cost thereof is reimbursible to Government servants. Where such institutions or organisation do not exist or blood of the type required for a Government servant is not available with them, there should be no objection to the purchase of blood plasma from a chemist or to obtaining blood from a private donor and the cost thereof, will also be reimbursed to Government servants on production of a certificate from the authorised medical attendant to the effect that the supply of blood required was not available from a local Government institution or a recognised organisation and that the price paid for the blood was reasonable.(G.O.No. 21506 (19) - H., dated 18.12.1961)
