Section 13 in The Orissa Services (Medical Attendance) Rules, 1947
13.
Subject to the following exceptions, every Medical Officer is entitled to remuneration for professional attendance on the families of those public servants whom they are required to attend gratuitously.Exception - (1) Families of the following classes of officers belonging to the Military Department :(a)Military Officers (but not those in Civil Employment).(b)Officers of the Royal Indian Marine Department.(c)Cantonment Magistrates.(d)Cantonment Chaplains.(e)Warrant Officers those of the Royal Indian Marine.(f)Army School Masters and School Mistress.(g)Non - commissioned officers and men in military employ other than purely regimental.(h)Non - Gazetted Officers and subordinate of the Indian Ordinance Department.(i)Civilian staff of army headquarters and those of Army Divisional Brigade or Station Staff Officers.(j)European pensioners of the Indian Military Service including retired Departmental Officers with honorary rank and Warrant Officers, if not employed by, or in receipt of a pension or gratuity from the Civil Department.(k)Government servants employed in the Agency tracts of Ganjam and Koraput districts.(2)Inspectors and sergeants of the Armed Police and Chaplains in Civil Station.Note - Family includes the wife and children including parents, sisters and minor brothers of a Government servant residing with, wholly dependent upon him.
