Section 19B in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
19B. Provisions of general medical service.
- The State Government shall arrange to provide general medical services to the family of an insured person at a State Insurance dispensary, clinic [maintained by the State Government, local body, a private institution or a private individual] [Inserted vide Lab. Department Notification No. 9653/6.10.1960.] or other institution ; provided that the State Government may make arrangement [* * *] [Omitted vide Lab. Department Notification No. 9653/6.10.1960.] for the family of the insured person separately at an independent State Insurance dispensary or at other institution established or recognised for the purpose.]
