Section 10(2) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
(2)An Insurance Medical Officer shall visit on insured person at his or her residence in accordance with the second proviso to Rule 9 and in addition in all cases of confinement or miscarriage, where the insured woman or the registered midwife in attendance or any other reliable person reports that attendance by a medical practitioner is desirable.
