Section 2(a) in The Orissa Services (Medical Attendance) Rules, 1947
(a)"authorised medical attendance" means -(i)in respect of a Government servant, whose monthly salary is not less than Rs. 500 whether this appointment is Gazetted or not, the Chief District Medical Officer of the District or Medical Officer of the equivalent rank;(ii)in respect of Government servant whose monthly salary is less than Rs, 500 an Assistant Surgeon of the district including L.I.M. Doctor;
