Section 2 in The Orissa Services (Medical Attendance) Rules, 1947
2.
In these rules unless there is anything repugnant in the subject or context -(a)"authorised medical attendance" means -(i)in respect of a Government servant, whose monthly salary is not less than Rs. 500 whether this appointment is Gazetted or not, the Chief District Medical Officer of the District or Medical Officer of the equivalent rank;(ii)in respect of Government servant whose monthly salary is less than Rs, 500 an Assistant Surgeon of the district including L.I.M. Doctor;(G.O. No. 13913 (19) - H., dated 17.8.1962)(iii)in respect of Government servants and the members of their families outside the State and authorised medical attendant will be the registered medical practitioner, whether in Government service or private who will be available near at hand, at the place where he falls ill;(Government Memo No. 103761 - H., dated 10.6.1961 and No. 20504 - H., dated 1.12.1962)(iv)in respect of Government servants in respects of their scales of pay, the Assistant Dental Surgeon or Dental Surgeon (whole time or part - time) in employment under the State Government (for Dental cases only);(G.O. No. 27501 (22) - H., dated 16.12.1969)(b)"district" means the district in which the Government servant falls ill;(c)"the Government" means the Provincial Government;(d)"Government hospital" includes hospital or dispensary maintained by the Provincial Government, a hospital or dispensary maintained by a local body and other hospital or dispensary with which arrangements have been made by the Government for the treatment of Government servants;(e)"medical attendance" means the professional advice and care during sickness, convalescence or injury afforded by the authorised medical, attendant at the entitled Government servant's residence or in the hospital, including such Pathological, Bacteriological, Radiological or other methods of examination for the purpose of diagnosis are available in any Government hospital or dispensary and are considered necessary by the authorised medical attendant and such surgical treatment as can be suitably given at the entitled Government servant's residence and such consultation with a specialist or other Medical Officer serving under Government and stationed in the Province as the authorised medical attendant certifies to be necessary, to Medical Officer, may, in consultation with the authorised medical attendant determine;(f)"patient" means a Government servant or a member of his family to whom these rules apply and who has fallen ill;(i)"family" means a Government servant's wife or husband, as the case may be, and parents, children, and step - children wholly dependent upon the Government servant;(G.O. No. 19772/H., dated the 22nd November, 1962)(g)"province" means the province of Orissa;(h)"treatment" means the use of all medical and surgical facilities available at the hospital or dispensary at which a Government servant is treated and includes -(i)the employment of such Pathological, Bacteriological, Radiological or other methods as are considered necessary by the authorised medical attendant;(ii)the supply of such medicines, vaccines, sera or other therapeutic substances as are ordinarily available in the hospitals;(iii)such accommodation as is ordinarily provided in the hospital and is suited to his status;(iv)such nursing as is ordinarily provided to in - patients by the hospital; and(v)the specialist consultation described in Clause (e);(vi)the testing of eye - sight for glasses at a Government recognised hospital once in every 3 years on. the recommendation of the authorised medical attendant. Fees paid to the Specialist for such services will be reimbursed to Government servants according to the rules laid down in Government Resolution No. 13709 - H., dated the 17th August, 1960. This concession does not include provision of spectacles at Government expense. The members of the families of Government servants are not entitled to this concession. A Government servant desirous of availing this facility should produce a certificate from the controlling authority empowered to countersign the medical claim bill that he has not availed of the concession within the last three years;(vii)the Dental treatment even when it is had at a Government hospital under the advice of the authorised medical attendant is not covered by these rules but if the diagnosis of the Physiological or other disability from which a Government servant is suffering indicates that teeth are the real source of the disturbance he is entitled to free Dental treatment provided it is of a major kind such as, treatment of jaw bone diseases, wholesale removal of teeth, etc. It does not include scaling of teeth or the free supply of artificial denture, or treatment from a private Dentist, or outside the hospital, even on the advice of the authorised medical attendant.N.B. - Surgical operations needed for removal of odontemes and impacted wisdom tooth also fall under the category of Dental treatment of a major kind. Treatment of gum boil comes under oral surgery (Surgery of mouth) and as such, it is admissible under the rules. Treatment of pyorrhoea and gingivits of teeth is also admissible).(G.O. No. 21620 - H., dated the 19th December, 1961)
