Section 19A in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
19A. [ Provision relating to medical benefit to families. [Inserted vide Lab. Department Notification No. 9653/6.10.1960.]
- The medical benefit provided to the family of an insured person shall be according to the following scales :(1)General Medical Services, which will include treatment at the State Insurance dispensary or at the clinic of an Insurance Medical Practitioner or other authorised institution shall consist of-(i)all treatment other than treatment involving the application of special skill or experience;(ii)such preventive treatment as vaccination and inoculation;(iii)free provision of drugs and dressings that may be considered necessary, but as far as possible in accordance with the State Insurance Medical Formulary laid down by the corporation and exclusive of such medicine as can be prescribed only by specialists for insured persons.(2)Free maternity service to the wife of an insured person consisting of-(i)reasonable ante natal and post natal treatment at the dispensary or clinic or other authorised institution ;(ii)attendance by a midwife at the confinement at the residence of the insured person.
