Section 9 in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
9. Treatment for Tuberculosis.
- A patient when treated for Tuberculosis in a recognised Sanatorium indicated in Annexure I as per advice of authorised medical attendant shall get the following financial assistance from the State Government subject to the production of a certificate from the authorised medical attendant to the effect that it was necessary for the patient to proceed to a Tuberculosis Sanatorium for the treatment -(a)Sanatorium charges (which include charges for ordinary accommodation and medicine) at the rate actually paid by the patient, subject to a maximum of Rs.25 a month.(b)Travelling allowance as on tour, for both the journey to and from the Sanatorium.(c)An allowance of Rs.30 a month during the period of high prices towards the cost of the special diet, if any, prescribed by the Medical Superintendent of the Sanatorium.(d)The cost of special medicine up to Rs.25 a month on production of a certificate from the Medical Superintendent of the Sanatorium that these have been prescribed for purchase by the patient.(e)The actual expenses incurred for taking an attendant for the journey to the Sanatorium and back when an attendant accompanies him/her.
