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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Services (Medical Attendance) Rules, 1947

(3)An officer of the class specified in Sub - clause (i) of Clause (a) of Rule 2 stationed in subdivision should ordinarily consult the Sub - divisional Medical Officer for his ailments but when he is seriously ill - he may call in the Civil Surgeon. This privilege shall always be abused. Before the Civil Surgeon is called in the local Medical Officer shall be consulted on the desirability of such a course.