Section 11(7) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
(7)Notwithstanding anything contained in Sub-rules (2) to (5) the pay, allowances and other conditions of service of an Insurance Medical Officer shall, if he is a person already in the service of the Government, be such as may be determined with the consent of the corporation, by the State Government by a general or special order.
