Section 3(2) in Orissa Civil Services (Compassionate Grant) Rules, 1964
(2)A Government servant who sustains an injury on duty shall also be eligible to the Compassionate grant under these rules, subject to the production of a certificate from the Medical Authority to the effect that the injury has resulted in the permanent loss of an eye or limb or the injury is of a more serious nature.Explanation - For the purpose of this rule, the expression "Medical authority" means the Medical authority competent to certify a Government servant permanently incapacitated for further service under Government.
