Section 4A in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
4A. [ Medical services provided by the employees. [Inserted vide Lab. Department Notification, No. 9653/6.10.1960.]
- Where an employer is providing medical services not lower than those provided to insured persons by the State Government, arrangements may be made for the continuance of such services for proving medical benefit to insured persons under such terms and conditions as may be agreed upon between the Government, the corporation and the employer.]
