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State of Odisha - Section

Section 18 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951

18. Administrative control.

- All State Insurance dispensaries, hospitals, clinics, mobile dispensaries and other medical institutions specified for the purpose of providing medical benefit under these rules shall be subject to the administrative control and superintendence of the Director of Health Services or such other officer as may be authorised by him.