Section 10 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
10. Treatment outside the State.
(a)A patient suffering from Poliomyelitis, Cerebral palsy and such other diseases for which there is no facility for treatment within the State shall receive such treatment at a hospital or institution situated in any other State of the Indian Union where such treatment is available with financial assistance from State Government as specified in rule 11 as per the advice of authorised medical attendant. Before advising the patient, the authorised medical attendant should have taken the opinion of the Specialist under Government employment of the State that the patient requires treatment outside the State for recovery :Provided that such advice shall be given by the authorised medical attendant with the approval of Director of Health Services, Orissa (Which shall be obtained beforehand unless the delay involved entails danger on the health of the patient).(b)Patients suffering from Poliomyelitis should only be referred to one of the institutions outside the State as indicated in Annexure II when considered necessary by the authorised medical attendant.(c)The authorised medical attendant while authorising a patient for treatment outside the State as provided in sub-rule (a) shall give a certificate in the following manner"Certified that Shri/Shrimati..................of..............year.............suffering from...........is advised to go to.................hospital / institution in............... State for further investigation and treatment as proper facilities for his/her treatment are not available within the State."(d)If the authorised medical attendant is of the opinion that it is unsafe for the patient to travel unattended to, he shall certify in writing that the patient should travel in the place of treatment being accompanied by an attendant.(e)In the case of patient who is a child below the age of 10 years an attendant shall accompany her/him to the place of her/his treatment without requiring any certificate from the authorised medical attendant as in sub-rule (c).(f)The concessions referred to above shall also be available to those patients who are to undergo post-treatment check up at the institution outside the State.
