Section 3(h) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
(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.
