(1) The names of prisoners desiring to see the Medical Subordinate or appearing out of health in mind or body shall, without delay, by reported by the officer in immediate charge of such prisoners to the Jailer. (2) The Jailer shall, without delay, call the attention of the Medical Subordinate to any prisoners desiring to see him, or who is ill, or whose state of mind or body appears to require attention, and shall carry into effect all written directions given by the Medical Officer or Medical Subordinate respecting alterations of the discipline or treatment of any such prisoner. STATE AMENDMENT Maharashtra.-- Amendment of section 37 of Act IX of 1894.-- (1) in sub-section (1), for the words "Medical Subordinate" the words "Medical Officer" shall be substituted. (2) In sub-section (2)-- (a) for the words "Medical Subordinate", where they occur for the first time, the words "Medical Officer" shall be substituted. (b) the words "or Medical Subordinate" shall be deleted. [ Vide Bombay Act XLV of 1959, s. 8]Open in Lexace · Ask the AI about this section
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