Section 10(3) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
(3)Where, in the case of a serious emergency or otherwise, in patient treatment in a hospital is considered necessary by the Insurance Medical Officer, the case shall be admitted to the nearest hospital which is established or specified for the purpose by the State Government if accommodation is available, and the treatment provided for the patient shall include free maintenance and such specialist and general treatment, including treatment at confinement where necessary as may be available at the hospital to which the insured person is admitted as well as those special investigations which are considered desirable and for which facilities exist at the hospital or at an associated laboratory.
