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The Orissa Services (Medical Attendance) Rules, 1947

Published vide Notification No. 1879-LSG/dated 15.4.1947

or533

Rules Governing Medical Attendance On Government Servants, Orissa

(Health Department Memo No. 19772 (19) - H., dated 22.11. 1962)

(a) "authorised medical attendance" means -

(i) in respect of a Government servant, whose monthly salary is not less than Rs. 500 whether this appointment is Gazetted or not, the Chief District Medical Officer of the District or Medical Officer of the equivalent rank;

(ii) in respect of Government servant whose monthly salary is less than Rs, 500 an Assistant Surgeon of the district including L.I.M. Doctor;

(G.O. No. 13913 (19) - H., dated 17.8.1962)

(iii) in respect of Government servants and the members of their families outside the State and authorised medical attendant will be the registered medical practitioner, whether in Government service or private who will be available near at hand, at the place where he falls ill;

(Government Memo No. 103761 - H., dated 10.6.1961 and No. 20504 - H., dated 1.12.1962)

(iv) in respect of Government servants in respects of their scales of pay, the Assistant Dental Surgeon or Dental Surgeon (whole time or part - time) in employment under the State Government (for Dental cases only);

(G.O. No. 27501 (22) - H., dated 16.12.1969)

(b) "district" means the district in which the Government servant falls ill;

(c) "the Government" means the Provincial Government;

(d) "Government hospital" includes hospital or dispensary maintained by the Provincial Government, a hospital or dispensary maintained by a local body and other hospital or dispensary with which arrangements have been made by the Government for the treatment of Government servants;

(e) "medical attendance" means the professional advice and care during sickness, convalescence or injury afforded by the authorised medical, attendant at the entitled Government servant's residence or in the hospital, including such Pathological, Bacteriological, Radiological or other methods of examination for the purpose of diagnosis are available in any Government hospital or dispensary and are considered necessary by the authorised medical attendant and such surgical treatment as can be suitably given at the entitled Government servant's residence and such consultation with a specialist or other Medical Officer serving under Government and stationed in the Province as the authorised medical attendant certifies to be necessary, to Medical Officer, may, in consultation with the authorised medical attendant determine;

(f) "patient" means a Government servant or a member of his family to whom these rules apply and who has fallen ill;

(i) "family" means a Government servant's wife or husband, as the case may be, and parents, children, and step - children wholly dependent upon the Government servant;

(G.O. No. 19772/H., dated the 22nd November, 1962)

(g) "province" means the province of Orissa;

(h) "treatment" means the use of all medical and surgical facilities available at the hospital or dispensary at which a Government servant is treated and includes -

(i) the employment of such Pathological, Bacteriological, Radiological or other methods as are considered necessary by the authorised medical attendant;

(ii) the supply of such medicines, vaccines, sera or other therapeutic substances as are ordinarily available in the hospitals;

(iii) such accommodation as is ordinarily provided in the hospital and is suited to his status;

(iv) such nursing as is ordinarily provided to in - patients by the hospital; and

(v) the specialist consultation described in Clause (e);

(vi) the testing of eye - sight for glasses at a Government recognised hospital once in every 3 years on. the recommendation of the authorised medical attendant. Fees paid to the Specialist for such services will be reimbursed to Government servants according to the rules laid down in Government Resolution No. 13709 - H., dated the 17th August, 1960. This concession does not include provision of spectacles at Government expense. The members of the families of Government servants are not entitled to this concession. A Government servant desirous of availing this facility should produce a certificate from the controlling authority empowered to countersign the medical claim bill that he has not availed of the concession within the last three years;

(vii) the Dental treatment even when it is had at a Government hospital under the advice of the authorised medical attendant is not covered by these rules but if the diagnosis of the Physiological or other disability from which a Government servant is suffering indicates that teeth are the real source of the disturbance he is entitled to free Dental treatment provided it is of a major kind such as, treatment of jaw bone diseases, wholesale removal of teeth, etc. It does not include scaling of teeth or the free supply of artificial denture, or treatment from a private Dentist, or outside the hospital, even on the advice of the authorised medical attendant.

(G.O. No. 21620 - H., dated the 19th December, 1961)

Note - (1) Officers in superior service or the member of their families are entitled to free medical attendance including such surgical treatment as can be suitably given at their own residence unless distance renders this impracticable officers in inferior service or the members of their families can claim free medical attendance and medicines at the local general hospital or dispensary only.

(G.O. No. 12803 - H., dated the 10th July, 1965)

(G.O. No. 13520 - H., dated 24.7.1965)

(a) the patient shall be entitled to travelling allowance for the journey to and from such headquarters, or

(b) if the patient is too ill to travel, the authorised medical attendant shall be entitled to travelling allowance for the journey to and from the place where the patient is.

(a) send the patient to the nearest specialist or other Medical Officer, as provided in Clause (b) of Rule 2 by whom, in his opinion, medical attendance is required for the patient, or in the case of anti - rabic treatment, to the nearest place in the province where such treatment is available, or

(b) if the patient is too ill to travel, summon such specialist or other Medical Officer to attend upon the patient,

(c) if the authorised medical attendant is of the opinion that it would be unsafe for the patient to make the journey to the specialist unattended, the Medical Officer may either himself accompany the patient to the destination or arrange that some other person should do this. In that case the attendant, if a Government servant, shall be deemed to have been travelling on duty and may draw travelling allowance for the outward and return journey, if not a Government servant, shall be entitled to actual travelling expenses. T.A., in such cases, should not exceed the limit prescribed in Rules 130 and 131 of the O.T.A. Rules.

(G.O. No. 15792 - H., dated 8.9.1961)

(G.O. No. 15792 - H., dated 8.9.1961)

(i) to treatment in such hospital at or near the place where he falls ill as can, in the opinion of the authorised medical attendant, provide the necessary and suitable treatment;

(ii) to anti-rabic treatment at the nearest Government hospital in the province providing treatment.

(i) the sales tax paid on account of the purchase of the medicines by the Government servants shall on production of a certificate in writing by the authorised medical attendant In this behalf, be reimbursed to him by the State Government;

(G.O. No. 2672 (19) - H., dated 18.2.1961)

(ii) reimbursement of expenses on medical treatment incurred outside the State on production of a certificate in writing from the authorised medical attendant on this behalf and necessary vouchers;

Note - Reimbursement of the actual expenses includes the entire cost of medical treatment such as consultation fees of the doctor, charges for pathological, X'Ray examination, etc. Hospital charges if admitted, ambulance charges, special nursing charges etc.

(G.O. No. 20504 - H., dated 1.12.1962)

(G.O. No. 10280 (19) - H,. dated 13.6.1961)

(iii) blood transfusion charges paid to a Government institution or any other local organisation recognised by Government for the supply of blood to patients and the cost thereof is reimbursible to Government servants. Where such institutions or organisation do not exist or blood of the type required for a Government servant is not available with them, there should be no objection to the purchase of blood plasma from a chemist or to obtaining blood from a private donor and the cost thereof, will also be reimbursed to Government servants on production of a certificate from the authorised medical attendant to the effect that the supply of blood required was not available from a local Government institution or a recognised organisation and that the price paid for the blood was reasonable.

(G.O.No. 21506 (19) - H., dated 18.12.1961)

(G.O. No. 12803 (22) - H., dated 10.7.1965)

(a) his reasons for the opinion referred to in Sub - rule (1);

(b) the cost of similar treatment referred to in Sub - rule (2);

(a) in the case of a certificate given by the Civil Surgeon of a district, by the Director or Health and Inspector - General of Prisons, and

(b) in the case of a Certificate given by any other Medical Officer, by the Civil Surgeon of the district.

(a) the supply of such medicines, vaccines, sera or other therapeutic substances not ordinarily available in the hospital in which the Government servant or a member of his family is treated as the authorised medical attendant may certify in writing to be essential for the recovery or for the prevention of serious deterioration in the condition of the Government servant;

(b) such special nursing as the authorised medical attendant may certify in writing to be essential for the recovery or for the prevention of serious deterioration in the condition of the Government servant or member of his family.

Note - It should be assumed, unless the facts of a case give clear indication to the contrary that the Government servant on leave was attached and injured because of his being a Government servant, on leave was attached and injured because of his being a Government servant.

(G.O. No. 12803 - H,. dated 10.7.1965)

(a) Military Officers (but not those in Civil Employment).

(b) Officers of the Royal Indian Marine Department.

(c) Cantonment Magistrates.

(d) Cantonment Chaplains.

(e) Warrant Officers those of the Royal Indian Marine.

(f) Army School Masters and School Mistress.

(g) Non - commissioned officers and men in military employ other than purely regimental.

(h) Non - Gazetted Officers and subordinate of the Indian Ordinance Department.

(i) Civilian staff of army headquarters and those of Army Divisional Brigade or Station Staff Officers.

(j) European pensioners of the Indian Military Service including retired Departmental Officers with honorary rank and Warrant Officers, if not employed by, or in receipt of a pension or gratuity from the Civil Department.

(k) Government servants employed in the Agency tracts of Ganjam and Koraput districts.

Note - Family includes the wife and children including parents, sisters and minor brothers of a Government servant residing with, wholly dependent upon him.

(1) Chaplains;

(2) Military personnel;

(3) All officers and employees of the Government of India;

(G.O. No; 12803 (22) - H., dated 10.7.1965)

Concessions Regarding Treatment of State Government Servants and Their Families Outside the State

1. If the authorised medical attendant is of the opinion that the case of patient is of such a serious or special nature as to require medical attendance and treatment in a particular hospital or institution situated in any other State of the Union, he may, with the approval of the Director of Medical Education and Training, Orissa or where he is of opinion that delay involved in obtaining approval of the Medical Education and Training, Orissa would entail danger on the health of the patient, himself, may advise the patient to go to the place of treatment outside the State in anticipation of approval and shall furnish a certificate to that effect while moving the Director of Medical Education and Training, Orissa, for expost facto approval of the said advice.

(a) Advise the patient to go for investigation and treatment to the particular hospital or institution with a certificate in writing in the following manner :

(b) If the authorised medical attendant is of opinion that it is unsafe for the patient to travel unattended to, he may certify in writing that the patient should travel to the place of treatment being accompanied by an attendant.

(c) In the case of a patient who is a child below the age of 10 years, an attendant may accompany him/her to the place of treatment requiring any certificate from the Authorised medical attendant.

(d) In case of a child below 10 years, if the mother of the child is absolutely considered necessary to accompany and second attendant is necessary both the mother and the child. The concerned Professor may specifically mention this in a form of a recommendation and send attendant allowed in exceptional circumstances on the approval of the D.M.E.T., Orissa.

2. The concessions referred to above will also be available to those patients who are to undergo post treatment check up at the institution outside the State.

3. Patients suffering from Poliomyelitis should be referred to one of the following institutions outside the State when considered necessary by the authorised medical attendant.

(i) Government General Hospital, Madras

(ii) Government Stanlex Hospital, Madras

(iii) Chitaranjan Seva Sadan, Calcutta

(iv) Presidency General Hospital, Calcutta

(v) N. R. Sarcar Medical College Hospital, Calcutta

(vi) R. G. Kar Medical College Hospital, Calcutta

(vii) Medical College Hospital, Calcutta

(viii) Medical College Hospital, Nagpur

(ix) Medical College Hospital, Patna

(x) Medical College Hospital, Darbhanga

(xi) All India Institute of Physical Medicine and Rehabilitation, Bombay.

4. A Government servant on his behalf or on behalf of a member of his family is entitled to claim financial assistance from Government as under for treatment in the institution outside the State.

(a) T.A. for the outward and return journey.

(i) Actual conveyance charge from the headquarters of the place from which the patient (Government servant) actually travels to the hospital for treatment and back whichever is nearer or mileage allowance at the rates admissible to his/her grade as on tour under the rules in force whichever is less. He will be entitled to daily allowance at a rate admissible to his grade for the period of halt at the institution.

(ii) journey by rail actual railway fare of the class by which the Government servant is entitled to travel on tour under the rules in force or of a lower class in which the patient actually travels;

(iii) journey by road - actual fare paid for the journey by bus/other public conveyance.

Note - For hired car, the cost will be reimbursed in production of the voucher.

(iv) When the family members of Government servant's own conveyance the Government servant should not be paid for the family members (patient) other than usual T.A. admissible to the Government servant himself.

Note - If the condition of the patient requires costlier transport, the actual fare paid shall be reimbursible, The use of such a conveyance by the patient or a member of his family in these circumstances shall be supported by a certificate from the A.M.A. to the effect that the conditions of the patient actually required costlier transport and only then the charges shall be admissible for reimbursement. Fare for journey by air or by air conditioned coaches in train will not however, be admissible for reimbursement.

(b) T.A. for the attendant/escort -

(i) An attendant/escort shall be entitled to T.A. both ways at the rates admissible under these orders to a member of the family of the Government servant concerned provided it is certified in writing by the concerned A.M.A. that it is unsafe for the patient to travel unattended and that an attendant/escort is essential to accompany him to the place of treatment. T.A. will also be admissible if it becomes necessary for an attendant/ escort to travel again to fetch the patient on production of the necessary certificate from the Medical Authorities of the hospital where the patient is undergoing treatment. The attendant if a Government servant shall be allowed T.A. for his to and fro journey as admissible to his grade.

(ii) The second attendant when allowed under para - 1 (c) to accompany both the mother and child shall be entitled to T.A. both ways journey as admissible to the Government servants concerned. The attendant, if a Government servant shall be allowed T.A. for his to and fro journey as admissible to his grade. The first attendant (mother) shall only be entitled to daily allowance as admissible to the Government servant on production of certificate to the effect that the attendant (mother) is necessary to attend the patient during the period of treatment from to....from the treating physician of the institution.

(c) Points of commencement and termination of journey -

(d) The facility of travel by air and air - conditioned accommodation at the Government expenses is not admissible for the journeys performed for receiving medical attendance and treatment.

(5) (i) Reimbursement of the charges paid at the institution excludes dietary charges. Dietary charges may be claimed by Government servants whose pay is Rs. 100 per month or less receipt of the amount paid at the institution should be produced while claiming reimbursement.

(ii) The cost of medicines purchased outside the State during the period of treatment in an outside institution subject to the production of certificate from the Superintendent or the Medical Officer in - charge of the institution of the Department, Head of the Institution in which the patient is treated, that the medicines were prescribed for and purchased from outside by the patient and those medicines were essential for the treatment and speedy recovery of the patient, shall be reimbursed irrespective of the fact whether these medicines find place in the list of admissible or inadmissible medicines. Such medicines should not include tonics and food items.

6. This order will take effect from the date of issue.

7. This order supersedes the Health Department Resolution No. 10640 - H., dated the 15th May, 1964.

(Health & Family Welfare Department Resolution)

No. 2444 - J - t., dated 30.1.1970 and amending Resolutions

No. 28799 - H., dated 26.1.1970, No. 35699 - H., dated 3.12.1975

No. 17665 - H., dated 25.5.1976 and No. 21489 - H., dated 8.6.1979.

1. if the authorised medical attendant is of the opinion that the disease . of a patient is serious or of special nature necessitating pathological examination etc. in a particular hospital or institution situated outside the State he must obtain the approval of the Superintendent of Medical College Hospital of the State before advising the patient to go in for such pathological examination.

(a) The advice for the pathological examination to a particular hospital or institution outside the State should be accompanied with a certificate in the following form :

2. Government servant, on his behalf or on behalf of a member of his family is entitled to claim financial assistance from Government for pathological examination in the institution out side the State as per paragraph - 4 of the Health and Family Welfare Department Resolution No. 2444 - H., dated 30.1.1970 read with Resolution No. 35699 - H., dated 3.12.1975.

3. This order will take effect from the date of issue

(Resolution No. IV Med - III, M - 44/77 - 32997 - H., dated 3.10.1977).

Concessions Regarding Treatment of State Government Servants and their Families Suffering From T.B.

(b) Special dietary expenditure not exceeding - Rs. 60 per month (at Rs. 9 per day), during the period of treatment in a T.B. Sanatorium/Hospital towards the cost of special diet if any. The diet allowance shall be sanctioned for a period of two years in 4 instalments on the recommendation of the Medical Officer in charge of the patient. No further recommendation from the Medical Officer is necessary for payment of second and subsequent instalment of the diet allowance. While sanctioning the amount, the concerned Government servant may be asked to produced evidence before the sanctioning authority that the patient is still continuing treatment for T.B.

(c) Any special medicines prescribed by the medical attendant if not available in the Hospital stock, will be purchased by the patient and the cost thereof will be reimbursed irrespective of the fact whether the medicines find place in the lists of inadmissible or admissible medicines.

(d) If the authorised Medical Officer of T.B. Sanatorium/Hospital or the T.B. Specialist is of the opinion that it is unsafe for the patient to travel unattended, he may certify in writing that the patient should travel to the place of treatment being accompanied by an attendant/escort.

(e) If the Medical Superintendent of T.B. Sanatorium or Hospital/Assistant Professor or any Medical Officer of higher rank of the department of T.B. and chest diseases of the Medical College where the patient is undergoing treatment, is of opinion that the condition of the patient is so serious that he requires treatment in some other Sanatorium/Hospital in other States within India he can advise the patient to go to such Sanatorium/Hospital.

(f) If the Medical Superintendent of the T.B. Sanatorium/Hospital as referred to above is of the opinion that it is unsafe for the patient to travel unattended, he may certify that the patient should travel to the place of treatment being accompanied by an attendant.

Note - In such cases i.e. (d) (e) and (f) the previous approval of Director of Health and Family Planning Services, Orissa should be obtained,

(a) Any special medicines prescribed by the Medical Attendant if not available in the Hospital stock, will be purchased by the patient and the cost thereof will be reimbursed irrespective of the fact whether the medicines find place in the list is admissible or not (inadmissible medicines).

(b) If any consultation fee is charged by the consulting Physicians concerned for X - ray check up during the above period of treatment, the same should be reimbursed on production of the receipt of such vouchers for such examination.

(c) An allowance of Rs. 60/ - per month (at Rs. 2/ - per day) during the above period of treatment towards the cost of special diet, if any. The diet allowance shall be sanctioned for a period of two years in 4 instalments on the recommendation of the Medical Officer in charge of the patient. No further recommendation from the Medical Officer is necessary for payment of second and subsequent instalments of the diet allowance. While sanctioning the amount, the concerned Government servant may be asked to produce evidence before the sanctioning authority that the patient is still continuing treatment for T.B.

Note - The cost of medicines do not include the cost of Tonic, Food items and beverages.

(ii) Journey by Rail -

(a) For the Government servants - Fare of the entitled class or the lower class by which they actually travel plus incidental charges as for the journey on tour under the rule in force.

(b) For the members of their families - Single fare of the class by which the Government servant is entitled to travel on tour without daily allowance under the rules in force or of the lower class by which the patient actually travels.

Note - The facility of travel by air and air - conditioned accommodation at Government expenses is not admissible for journey performed for receiving medical attendance and treatment.

(iii) Journey by Road -

(a) For the Government servants - For the road portion of the journey, or for journey between stations connected by road only road mileage as on tour admissible under the rules in force without any daily allowances.

(b) For the members of their families - Actual rate paid for the journey by bus or other public conveyance.

(iv) Journey by other means of conveyance -

(a) For Government servants - Actual conveyance charges limited to mileage allowance at tour rates under the rules in force plus daily allowance.

(b) For the members of their families - Actual conveyance charges limited to half the mileage allowance at tour rates without daily allowance admissible to Government servants themselves under the rules in force.

Note - The use of such a conveyance by the patient or a member of his family in these circumstances shall be supported by a certificate from the A.M.A. to the effect that the condition of the patient actually requires the transport used and then the charges shall be admissible for reimbursement.

(v) T.A. for an attendant/escort -

(iv) Points of commencement and termination of journey -

Health Department Resolution No. 24677/H., dated 4.8.1977

Health Department Resolution No. 28319/H., dated 10.12.1973

Health Department Resolution No. 21453/H., dated 29.7.1975

(Health Department G.O. No. 1624 - H., dated 23.1.1981)

(Resolution No. IV-Med-III - 16/75( Part ) - 8698 - .H, dated 14th March, 1978)

Special Arrangements for Medical Attendance and Treatment of State Government Servants and their Families in the Hospital/dispensary other than State Government Hospital/Dispensaries

(Health Department G.O. No. 13529 - H., dated 25.4.1975)

Essential Certificate

Signature of the Medical Officer-in-charge
of the case at the Medical Institution
A.L.I.M.C.O. Olatpur, Cuttack

(Health Department G.O. No. 235 - 0. H., dated 21.7.1977)

Essentiality Certificate

Signature of the Medical Officer-in-charge
of the case at the Port Hospital, Paradeep.

Certificate

Signature of the A.M. A.
(Medical Officer - in - charge of the Radiological
Department) with designation (Seal)

(Health Department G.O. No. 32753 - H., dated the 25.9.1976)

(Health Department G.O. No. 5188 - H,. dated 21.2.1977)

(Health Department G.O. No. 16968 - H., dated the 5th July, 1973)

(Health Department G.O. No. 3933 - H., dated the 5th February, 1977)

(Health Department G O. No. 10212-H., dated the 10th April, 1975)

(i) On production of a certificate from the medical authorities as mentioned above.

(ii) The advance T.A. for medicine attendance and treatment should to treated as an advance on tour and will be sanctioned in accordance with the same instructions and regulate sanction of advance on tour.

(Health Department Resolution No. 42167/H., dated 28.12.1978)

(a) The medical claims if open to any suspicion or irrelevancy should be referred to the immediate authority of the concerned A.M.A. for scrutiny.

(b) On the basis of the opinion of the said authority, if any disciplinary action is felt necessary against A.M.A. as the same should be referred to the Health Directorate, who will refer the matter to Health & F.P. Department if necessary and otherwise not.

(c) No claims or insistence as such should be referred either to the Health & Family Planing Department or to the D.H.S., Orissa direct in the preliminary stage, (i.e. before scrutiny by the immediate authority of A.M.A.)

(d) The claims which appear to be further of fabricated should be processed basing on the Government employee presenting such claim but not taking the A.M.A. as the centre of all action.

(e) The cases should be referred to the immediate authority of the A.M. As. or to the D.H.S., Orissa, as the case may be only if the proceedings against the Government employee (claimant) infer that the role of the A.M.A. with relation to the claim is open to suspicion.

(f) All correspondences in this respect should be made confidential.

(Health Department G.O. No. 5200 - H., dated 4.3.1972)

1. To the authorised Medical Attendants -

(i) Name, age and the diseases (Block capital letter) of the patient should be mentioned in the prescription.

(ii) Daily dose/quantity of medicines and the duration of its consumption should be mentioned in the prescription.

(iii) In the beginning of the treatment of the patient, costly/expensive medicines should not be prescribed if the conditions of the patient does not warrant to do so before necessary clinical examination of the patient is done.

(iv) Costly medicines should not be prescribed when cheapest substitute is available having equal therapeutic value. Purchase of phials should be avoided as far as possible.

(v) Medicines should not be prescribed for a period of ten days at a stretch since there is every change in the line of treatment during the above period and the medicines purchased by the patient may not be utilised. Prescription shall be made for two to three days and thereafter repeated if required. In this connection Health Department G.O. No. 6877 - H., dated 17.3.1970 may be followed.

(vi) Specimen signature may be made available to the Drawing Officers/ Controlling Officers on demand as and when required.

2. To the Drawing Officers/Controlling Officers -

(i) The vouchers should contain the name of Medical Officers, who prescribed medicine and the Cash Memos are issued strictly in conformity with the prescriptions/Out - door tickets/ln - door tickets.

(ii) The medical claims if open to any suspension or ^relevancy, the procedure enumerated in Health Department G.O. No. 5200 (15), dated 4.3.1972 (copy enclosed) may be adopted before passing such bills for payment.

3. This supersede the Circular No. 5365/M.E.T. dated 19.4.1976 of the D.M.E. and T., Orissa Addressed to the all Departments of Government/ all Heads of Department/all R.D. Cs.

(Health Departments G.O. No. 31835 - H,. dated 24.11.1978)

(Health Department Resolution No. 16502 - H., dated 27.6.1973)

List of Inadmissible Medicines

Schedule - I

Preparations classified as foods

The Following Preparation are Classified as Food Whether they are used as Baby Foods, Milk Foods. Invalid Foods, Beverages, Drinks, Etc.

Tonics

(Squibb)

* Note - Milk Powders of all kinds, whether it is full cream or half cream or humanised or fortified with Vitamins and Minerals, Skimmed Milk Powder, either in powder, liquid, condensed or tablet form.

Note - And all preparations in the above groups.

Note - And the Products Disinfectans/(Antiseptics) marked by different Manufacturers containing above Chemicals/Drugs or preparations made out of them unless specifically exempted i.e. made admissible.

Schedule - II

List of Expensive Durgs, tonic

Laxatives or Other Element and Proprietory Preparations

"A"

"B"

"C"

"D"

"E"

"F"

"G"

"H"

"I"

"J"

"K"

"L"

"M"

"N"

"O"

"P"

"Q"

"R"

"S"

"T"

"V"

"W"

"X"

"Y"

"Z"

Note - Cost of dressing materials like bandages, Cotton, guages, and such other items may be allowed for reibmursement when the patient received treatment as an indoor patient and these are not supplied by the Hospital free of cost.

(G.O. No. 41416 (26) - H; dated the 22nd December, 1978.)

No. 26888 - H.

Government Of Orissa

Health and Family Planning Department

Resolution

The 23rd November. 1977

(a) The Ayurvedic Hospital, G.A.M., Puri, Ayurvedic Hospital, New Capital, Ayurvedic Hospital, Balangir, Homoeopathic Hospital attached to the Homoeopathic Medical College, New Capital and the Cooperative Homoeopathic Medical College Hospital, Berhampur are declared as the recognised medical institution for the purpose of treatment and reimbursement of the cost of medicines to the Government servants and the members of their families.

(b) The Superintendent or Deputy Superintendents and Senior Kavirajs of those Hospitals mentioned at (a) above are declared as the Authorised Medical Attendants. The cost of medicines shall be reimbursed either on the prescription of those A.M. As. or on the prescription of any other Medical Officer of the aforesaid institutions duly countersigned by the Superintendent/Deputy Superintendent of the said institutions. Essentiality certificates duly signed alongwith the printed Cash Memos., should be furnished to the concerned authorities for the purpose of reimbursement.

(c) The list of Ayurvedic and Homoeopathic Medicines admissible for reimbursement are attached as in Annexures 'A' and 'B'.

(d) This list of Ayurvedic Pharmacies as approved under this Scheme is attached as in Annexure *C'.

Annexure - A

List of medicines to be reimbursed

Annexure - B

Annexure - C

List of Ayurvedic Pharmacies to be approved under the Reimbursement Scheme

1. Utkal Ayurvedic Co - operative Pharmacy, Aska, Ganjam.

2. Sadhana Aousadhalaya (Dacca) (36 B.K.Paul Avenue, Calcutta - 5).

3. Baidyanath Ayurvedic Bhaban (P) Limited, Calcutta, Patna, Jhansi, Nagpur, Naini (Allhabad).

4. Dabur (Dr. S.K.Burman) Private Ltd., Calcutta and Faridabad.

5. Jhandu Pharmaceutical Works Ltd., Gokhale Road, South Bombay - 25.

6. National Ayurvedic Pharmacy, Kavisuryanagar, Ganjam.

7. Lokaseva Ayurved Pharmacy, South Gate, Puri.

8. All the State Ayurvedic Pharmacies in Orissa.

9. Any other Parmacies or individuals manufacturing medicines for the purpose of other patients notified by the Government of Orissa.

(Health Department G.O. No. 8779 - H., dated 11.3.1981)