Section 13 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
13. Drawal of reimbursement amount.
(a)The amount to be reimbursed under these rules shall be drawn from treasury on a salary bill [of] [Substituted vide O.G.E.No. 260 dated 6.3.2006.] the Member.(b)The Secretary, Orissa Legislative Assembly shall be the Controlling Officer in respect of the medical reimbursement claim of the members.Provided that the duties of the Secretary, Orissa Legislative Assembly may be performed by the [Accounts Officer] [Substituted vide O.G.E.No. 260 dated 6.3.2006.], Orissa Legislative Assembly.
