Section 6(f) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
(f)When a patient is carried in an Ambulance from his or her residence to the hospital or from one hospital to another hospital the Ambulance charges paid at the prescribed rate shall be reimbursed to the concerned member on production of certificate from the Civil Surgeon of the hospital to which the Ambulance is attached, that journey in Ambulance Car was essential :
