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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(iii) in The Orissa Services (Medical Attendance) Rules, 1947

(iii)blood transfusion charges paid to a Government institution or any other local organisation recognised by Government for the supply of blood to patients and the cost thereof is reimbursible to Government servants. Where such institutions or organisation do not exist or blood of the type required for a Government servant is not available with them, there should be no objection to the purchase of blood plasma from a chemist or to obtaining blood from a private donor and the cost thereof, will also be reimbursed to Government servants on production of a certificate from the authorised medical attendant to the effect that the supply of blood required was not available from a local Government institution or a recognised organisation and that the price paid for the blood was reasonable.