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State of Jharkhand - Section

Section 519 in Bihar Education Code, 1961

519. Medical Supervision.

- Every Government or aided hostel must be under the charge of a proper medical authority, provided that there is a qualified doctor within two miles of the hostel, and the authority of each such hostel is bound to see that proper medical arrangements are made and medicine supplied when required. In the case of Government hostel the officer in-charge of the school to which the hostel is attached will, in consultation with the Civil Surgeon, submit to the Director through the usual channel a recommendation as to the Medical Officer to be appointed. The Director will consult the Director of Health Services before passing orders.(G. of I. letter no: 967, dated the 25th July, 1902, and D. P. I.'s order no. nil., dated the 22nd April, 1933 in the file 1H-19-1933).Notes. - (1) The same facilities are extended to the students residing in hostel attached to Teachers Training Schools.(G. O. no. 4128, dated the 7th June, 1956.)
(2)Arrangement should be made, where possible, with dispensaries maintained in the vicinity of hostels by Government or by local bodies for the supply of medicine to the boarders in return for a regular monthly subscription to be raised by the levy of a small monthly fee among the boarders.(D P. I.'s circular no. 27, dated the 26th July, 1918.)