Section 6(1) in The Orissa Services (Medical Attendance) Rules, 1947
(1)If the authorised medical attendant is of opinion that the case of a patient is of such a serious or special nature as to require medical attendance by some person other than himself, or that the patient requires anti - rabic treatment he may with the approval of the Director of Health Services and Inspector - General of Prisons (which shall be obtained beforehand unless the delay involved entails danger to the health of the patient) -(a)send the patient to the nearest specialist or other Medical Officer, as provided in Clause (b) of Rule 2 by whom, in his opinion, medical attendance is required for the patient, or in the case of anti - rabic treatment, to the nearest place in the province where such treatment is available, or(b)if the patient is too ill to travel, summon such specialist or other Medical Officer to attend upon the patient,(c)if the authorised medical attendant is of the opinion that it would be unsafe for the patient to make the journey to the specialist unattended, the Medical Officer may either himself accompany the patient to the destination or arrange that some other person should do this. In that case the attendant, if a Government servant, shall be deemed to have been travelling on duty and may draw travelling allowance for the outward and return journey, if not a Government servant, shall be entitled to actual travelling expenses. T.A., in such cases, should not exceed the limit prescribed in Rules 130 and 131 of the O.T.A. Rules.(G.O. No. 15792 - H., dated 8.9.1961)
