Section 4 in The Orissa Services (Medical Attendance) Rules, 1947
4.
The Ministers and Deputy Ministers appointed under the Constitution of India, their Parliamentary Secretaries, the Advocate General and Government Advocate during their employment as such and the members of the families of the Ministers and Deputy Ministers, are entitled to free medical attendance including surgical treatment as can be suitably given at their own residence unless it is considered that treatment in the nearest hospital or dispensary will be to the interest of the patient. An advocate or a pleader appointed by Government casually in not entitled to free medical attendance nor to free supply of medicines.(G.O. No. 13520 - H., dated 24.7.1965)
