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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1)(c) in The Orissa Services (Medical Attendance) Rules, 1947

(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.