1059. [ Intimation of serious illness to relatives. [P.G. No. 7747-Jails, dated 12.3.1926.]
- Intimation of the serious illness of every prisoner shall be given to the District Magistrate of the District to which he belongs for the purpose of having the information conveyed to his relatives, and intimation of the serious illness of prisoners undergoing trial shall also be given to the courts concerned, specially in Sessions cases.]Note - Instruction for the preparation of the indent for medicine and medical stores, the classification of diseases, and the preparation of the monthly and annual returns of sick, will be found in Appendices. Nos. IV and XIV.Section IIIInfectious Diseases and Cholera Epidemics
