Section 8 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
8. Recruitment of the cost of treatment at the residence.
(a)The patient shall receive treatment at has residence under rule 4, if in the opinion of the authorised Medical attendant the same is necessary due to remoteness of suitable hospital or the severity of the illness.(b)[] [Deleted in G.A.Department Notification No. 88009-Gen., dated 24.4.1987]
