Section 10(a) in The Orissa Legislative Assembly Members' (Medical Attendance) Rules, 1965
(a)A patient suffering from Poliomyelitis, Cerebral palsy and such other diseases for which there is no facility for treatment within the State shall receive such treatment at a hospital or institution situated in any other State of the Indian Union where such treatment is available with financial assistance from State Government as specified in rule 11 as per the advice of authorised medical attendant. Before advising the patient, the authorised medical attendant should have taken the opinion of the Specialist under Government employment of the State that the patient requires treatment outside the State for recovery :
