Section 11 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
11. Conditions of service of full-time insurance Medical Officers.
(1)Subject to the provisions of the Act and the rules made thereunder, the State Government may, subject to such conditions as may be laid down by the Corporation, appoint a suitable Medical Officer already in its service or any person possessing such medical qualifications as may be laid down by the State Government in consultation with the Corporation, as an Insurance Medical Officer.(2)An Insurance Medical Officer shall receive such [pay and allowances] [Inserted vide Lab. Department Notification, No. 9653/6.10.1960.] as may be determined by the State Government with the consent of the Corporation.(3)An Insurance Medical Officer shall receive such allowances and at such rates as may be sanctioned from time to time for Medical Officers of the State Government on similar grades in the localities in which they are stationed. An Insurance Medical Officer shall be entitled to leave and leave salary under the leave rules which may, from time to time be applicable to their similar State Government Servants.(4)An insurance Medical Officer shall be entitled to travelling allowance for journeys performed on official duties on the scale laid down in the State Government rules applicable to Medical Officers of the State Government on similar grades.(5)Full-time Insurance Medical Officers shall not undertake private practice.(6)An Insurance Medical Officer shall be subject to such other conditions of service as may be fixed by the State Government in consultation with the corporation.(7)Notwithstanding anything contained in Sub-rules (2) to (5) the pay, allowances and other conditions of service of an Insurance Medical Officer shall, if he is a person already in the service of the Government, be such as may be determined with the consent of the corporation, by the State Government by a general or special order.
