Section 11 in The Orissa Services (Medical Attendance) Rules, 1947
11.
All Government servants who received injuries in connection with civil disturbances, or on leave, would, in addition to the items included in Clause (h) of Rule 2 be entitled also to the following supplies and services as part of the treatment to which they are entitled free of charge -(a)the supply of such medicines, vaccines, sera or other therapeutic substances not ordinarily available in the hospital in which the Government servant or a member of his family is treated as the authorised medical attendant may certify in writing to be essential for the recovery or for the prevention of serious deterioration in the condition of the Government servant;(b)such special nursing as the authorised medical attendant may certify in writing to be essential for the recovery or for the prevention of serious deterioration in the condition of the Government servant or member of his family.Inferior Government servants receiving injuries in civil disturbances will receive free medical treatment in the general wards of hospitals. While being so treated in the event of their having to incur additional expense for the purchase of medicines, vaccines, sera or other therapeutic substances prescribed by the hospital authorities and which are not supplied free by the hospital, they will be allowed refund of the cost of such items.Note - It should be assumed, unless the facts of a case give clear indication to the contrary that the Government servant on leave was attached and injured because of his being a Government servant, on leave was attached and injured because of his being a Government servant.
