Section 6 in The Orissa Services (Medical Attendance) Rules, 1947
6.
(1)If the authorised medical attendant is of opinion that the case of a patient is of such a serious or special nature as to require medical attendance by some person other than himself, or that the patient requires anti - rabic treatment he may with the approval of the Director of Health Services and Inspector - General of Prisons (which shall be obtained beforehand unless the delay involved entails danger to the health of the patient) -(a)send the patient to the nearest specialist or other Medical Officer, as provided in Clause (b) of Rule 2 by whom, in his opinion, medical attendance is required for the patient, or in the case of anti - rabic treatment, to the nearest place in the province where such treatment is available, or(b)if the patient is too ill to travel, summon such specialist or other Medical Officer to attend upon the patient,(c)if the authorised medical attendant is of the opinion that it would be unsafe for the patient to make the journey to the specialist unattended, the Medical Officer may either himself accompany the patient to the destination or arrange that some other person should do this. In that case the attendant, if a Government servant, shall be deemed to have been travelling on duty and may draw travelling allowance for the outward and return journey, if not a Government servant, shall be entitled to actual travelling expenses. T.A., in such cases, should not exceed the limit prescribed in Rules 130 and 131 of the O.T.A. Rules.(G.O. No. 15792 - H., dated 8.9.1961)(2)A patient sent under Clause (a) and (c) of Sub - rule (1) shall, on production of a certificate in writing by the authorised medical attendant, in this behalf, be entitled to travelling allowance for the journey to the headquarters of the specialist or other Medical Officer or to the place where he is sent for anti - rabic treatment. The provision of Rule 6 above, will apply to the family members of the Government servant also.(G.O. No. 15792 - H., dated 8.9.1961)(3)A specialist or other Medical Officer summoned under Clause (b) of Sub - rule (1) shall on production of a certificate in writing by the authorised medical .attendant in this behalf be entitled to travelling allowance for the journey to and from the place where the patient is.(4)When a Government servant or a member of his family is carried in an ambulance from his/her residence to the hospital or from one hospital to another hospital, the ambulance charges paid at the prescribed rate are reimbursible to the concerned Government servant on production of certificate from the Superintendent of the hospital to which the ambulance is attached, that journey in ambulance car was essential.The ambulance charges should not be reimbursed if the ambulance does not belong to Government or a local fund or any recognised hospital.
