Section 10 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
10. Sale of medical benefit.
- The medical benefit provided under these rules shall be according to the following scale :(1)Out-patient treatment shall be provided at a State Insurance dispensary or in the manner indicated in Rule 4 and shall consist of all treatment, other than treatment involving the application of special skill or experience and shall include-(i)such preventive treatment as vaccination and inoculation;(ii)ante natal and post natal treatment of insured woman;(iii)the free provision of all drugs [and] [Inserted vide Lab. Department Notification, No. 9653/6.10.1960.] dressings [* * *] [Omitted vide Lab. Department Notification, No. 9653/6.10.1960.] that may be considered necessary; and(iv)provision of certificates, free of cost, in respect of sickness, maternity, employment, injury and death, required under the Employees' State Insurance (General) Regulations, 1950, or under the directions or instructions issued from time to time by the Corporation.(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.(3)Where, in the case of a serious emergency or otherwise, in patient treatment in a hospital is considered necessary by the Insurance Medical Officer, the case shall be admitted to the nearest hospital which is established or specified for the purpose by the State Government if accommodation is available, and the treatment provided for the patient shall include free maintenance and such specialist and general treatment, including treatment at confinement where necessary as may be available at the hospital to which the insured person is admitted as well as those special investigations which are considered desirable and for which facilities exist at the hospital or at an associated laboratory.(4)Facilities for the removal, free of charges of insured persons to hospital, where necessary, shall be provided by ambulance or otherwise.
