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State of Bihar - Section

Section 9 in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954

9.

When a Civil Servant enters a Government hospital or a tuberculosis institution or a Sanatorium for treatment, the following charges will be recoverable from him:-
(1)For a nursing home type of accommodation where diet is provided such as at the special wards at Itki cabins, in Patna Medical College Hospital and corresponding accommodation in other hospitals or Sanitoriums. All Civil Servants drawing a pay of Rs. 500/- a month or above shall be entitled to this type of accommodation-Rs. 150/- for accommodation and diet including ½ seer milk daily.
(2)"A" Class-In family wards which are not dieted such as is "A" class ward at Itki Sanitoriurn, Civil Servants drawing a pay of Rs. 300/- a month and above will be entitled to admission to this class of accommodation-Rs. 40/- for accommodation charges The patients shall make their own arrangement for diet or may obtain Hospital diet on payment. Half seer of milk will be provided free of charge.
(3)"B" Class-In second grade non-family wards and cottages such as "B" class wards at the Itki Sanitoriurn. All Civil Servants drawing less than Rs. 300/- a month will be entitled to this accommodation-Rs. 25/- per month for accommodation. Patient will make their own arrangements for diet or may obtain hospital diet on payment. He will, however, get half seer milk free of charge.
(4)General Ward (free). All Civil Servant drawing less than Rs. 100/- a month-All ordinary hospital service and diet will be provided free of charge:Provided that if the Civil Servants admitted to free bed, he will get free treatment without any charge.