Section 19A(1) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
(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.
