Section 3 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
3. Definitions.
- In these rules unless the context otherwise requires -(a)"Act" means the Orissa Legislative Assembly Members Salary, Allowances and Pension Act, 1954;(b)"Member" means a Member of the Orissa Legislative Assembly;(c)"Authorised Medical Attendant" means an Assistant Surgeon or Junior Assistant Surgeon or a Medical Officer of equivalent rank employed in recognised Institution within the State of Orissa located at or near the place where the member or a member of his family who has fallen ill, resides :Or a practitioner in Homoeopathic or Ayurvedic system of medicine who has been registered or listed under the Orissa Homoeopathic Act, 1956, and the Orissa Ayurvedic Medicine Act, 1960, respectively :Provided that the Civil Surgeon or a Medical Officer of equivalent rank if available at the place where a member or his family has fallen ill shall in addition be the medical attendant also.(d)"Hospital" means a hospital or a dispensary maintained by the State Government or a local authority and any other hospital or dispensary or a Primary Health Centre with which arrangements have been made by the State Government for the treatment of the member and the members of their family;(e)"Medical Attendance" means the professional advice and care during sickness convalescence or injury afforded by the authorised medical attendant at the member's residence or in the hospital including such pathological, bacteriological, radiological or other methods of examination for the purpose or diagnosis as are available in any Government Hospital or Dispensary and are considered necessary by the authorised medical attendant and such surgical treatment as can be suitably given at the residence of the member and such consultation with a Specialist of other Medical Officer serving under the State Government as the authorised medical attendant certifies to be necessary to such extent and in such manner as the Specialist or Medical Officer may in consultation with the authorised medical attendant, determine;(f)"Patient" means a Member of the Orissa Legislative Assembly or a member of his family to whom those rules applies and who has fallen ill;(g)"Family" means a member's wife or husband, as the case may be, parents, children and step children wholly dependent upon the member;(h)"Treatment" means the use of all Medical and surgical facilities available at the Hospital, and includes -(i)the employment of such pathological, bacteriological, radiological or other methods as are considered necessary by the authorised Medical attendant;(ii)the supply of such medicines, vaccines, sora or other therapeutic substance as are ordinarily available in the hospital; and(iii)such nursing as is ordinarily provided to inpatients by the hospital;(iv)such Specialists consultation as may be considered necessary by the medical attendant.(i)The words and expressions used in these rules but not defined shall have the same meaning as has been respectively assigned to them under the Act.
