Section 12 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
12. Allowances for other Insurance Medical Officers.
- Where the State Government appoints a part-time Insurance Medical Officer or confers the duties and powers of an Insurance Medical Officer on a Medical Officer in its service in addition to his duties or on any other Medical Practitioner, such Medical Officer or Medical Practitioner shall be paid such allowance as may be fixed by the State Government with the consent of the corporation.
