Section 38 — Record of directions of Medical Officers.

All directions given by the Medical Officer or Medical Subordinate in relation to any prisoner, with the exception of orders for the supply of medicines or directions relating to such matters as are carried into effect by the Medical Officer himself or under his superintendence, shall be entered day by day in the prisoner's history-ticket or in such other record as the State Government may by rule direct, and the Jailer shall make an entry in its proper place stating in respect of each direction the fact of its having been or not having been complied with, accompanied by such observations, if any, as the Jailer thinks fit to make, and the date of the entry. STATE AMENDMENT Maharashtra.-- Amendment of section 38 of Act IX of 1894.-- In section 38 of the principal Act,-- (1) the words "or Medical Subordinate" shall be deleted; (2) in the marginal note, for the word "Officers" the word "Officer" shall be substituted. [ Vide Bombay Act XLV of 1959, s. 9]

Official Hindi (PDF) ↗

‹ Prev All sections Next ›