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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(h) in The Orissa Services (Medical Attendance) Rules, 1947

(h)"treatment" means the use of all medical and surgical facilities available at the hospital or dispensary at which a Government servant is treated 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, sera or other therapeutic substances as are ordinarily available in the hospitals;
(iii)such accommodation as is ordinarily provided in the hospital and is suited to his status;
(iv)such nursing as is ordinarily provided to in - patients by the hospital; and
(v)the specialist consultation described in Clause (e);
(vi)the testing of eye - sight for glasses at a Government recognised hospital once in every 3 years on. the recommendation of the authorised medical attendant. Fees paid to the Specialist for such services will be reimbursed to Government servants according to the rules laid down in Government Resolution No. 13709 - H., dated the 17th August, 1960. This concession does not include provision of spectacles at Government expense. The members of the families of Government servants are not entitled to this concession. A Government servant desirous of availing this facility should produce a certificate from the controlling authority empowered to countersign the medical claim bill that he has not availed of the concession within the last three years;
(vii)the Dental treatment even when it is had at a Government hospital under the advice of the authorised medical attendant is not covered by these rules but if the diagnosis of the Physiological or other disability from which a Government servant is suffering indicates that teeth are the real source of the disturbance he is entitled to free Dental treatment provided it is of a major kind such as, treatment of jaw bone diseases, wholesale removal of teeth, etc. It does not include scaling of teeth or the free supply of artificial denture, or treatment from a private Dentist, or outside the hospital, even on the advice of the authorised medical attendant.