Section 11(a) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
(a)Travelling allowance for the outward and return journey as indicated below -(i)Actual bus fare or charges on account of other means of communication from the place for which the patient actually travels to the hospital for treatment and back.(ii)Actual railway fare of the class of accommodation to which he/she is entitled to, or of any lower class by which he/she may travel, but no halting allowance shall be paid.(iii)The attendant who is authorised to accompany the patient shall be entitled to claim actual bus fare and single railway fare in the manner indicated at clauses (i) and (ii) above both ways of the appropriate class by which he actually travels.
