Section 3(e) in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954
(e)"Treatment" means the use of all medical and surgical facilities available at the Government hospital in which a Civil Servant is treated and includes-(i)the employment of such pathological and bacteriological, radiological and other methods as are considered necessary by the Civil Surgeon;(ii)the supply of such medicines, vaccines, sera or other therapeutic substances as are ordinarily available in Government hospitals in the State;(iii)the supply of such medicines, sera or other therapeutic substances as are not ordinarily available as may be certified in writing to the essential for the recovery of or for preventing serious deterioration in the condition of the Civil Servant, by the Civil Surgeon; or the Medical officer in charge of the hospital or other institution where he is undergoing treatment;(iv)such accommodation as is ordinarily provided in the hospital to which the Civil Servant is admitted and is suited to his status;(v)the services of such nurses as are ordinarily employed in the hospital to which the Government servant is admitted;(vi)such special nursing as may be certified in writing by the Civil Surgeon, or the Medical Officer in charge of the hospital or other institution where he is undergoing treatment to be essential for the recovery of, or for preventing serious deterioration in the condition of the Civil Servant:
