Section 17 in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951
17. Maintenance of medical and surgical equipment.
- Every State Insurance dispensary, hospital, clinic, mobile dispensary or any other medical institution specified for the purpose shall maintain such medical and surgical equipment as may be laid down by the State Government with the consent of the Corporation of all Insurance Medical Officers attached to State Insurance dispensaries or to other medical institutions ; and where provisions for out-patient treatment is made under Rule 4 shall prescribe such drugs as are required for insured persons but as far as possible in accordance with the State Insurance Medical formulary laid down by the corporation.
