Section 3(7) in The Orissa Services (Medical Attendance) Rules, 1947
(7)Every person employed under the Court of Wards; who is appointed by Government but is paid from the funds of the Wards Estates, shall be entitled to receive free medical attendance and medicines in those cases only in which the service counts for pension under Civil Service Regulations. Road Cess Officers are also entitled to gratuitous medical attendance and medicines.
