Section 2(e) in The Orissa Services (Medical Attendance) Rules, 1947
(e)"medical attendance" means the professional advice and care during sickness, convalescence or injury afforded by the authorised medical, attendant at the entitled Government servant's residence or in the hospital, including such Pathological, Bacteriological, Radiological or other methods of examination for the purpose of diagnosis are available in any Government hospital or dispensary and are considered necessary by the authorised medical attendant and such surgical treatment as can be suitably given at the entitled Government servant's residence and such consultation with a specialist or other Medical Officer serving under Government and stationed in the Province as the authorised medical attendant certifies to be necessary, to Medical Officer, may, in consultation with the authorised medical attendant determine;
