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