Section 6(2) in The Orissa Services (Medical Attendance) Rules, 1947
(2)A patient sent under Clause (a) and (c) of Sub - rule (1) shall, on production of a certificate in writing by the authorised medical attendant, in this behalf, be entitled to travelling allowance for the journey to the headquarters of the specialist or other Medical Officer or to the place where he is sent for anti - rabic treatment. The provision of Rule 6 above, will apply to the family members of the Government servant also.(G.O. No. 15792 - H., dated 8.9.1961)
