Section 2(2)(i) in Medical Attendance Rules

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State of Bihar - Subsection

Section 2(2)(i) in Medical Attendance Rules

(i)"treatment" means the use of all medical and surgical, facilities available at the Government hospital in which a Government servant is treated; and include-

(i)the employment of such pathological, bacteriological, radiological or other methods as are considered necessary by the authorised medical attendant;

(ii)the supply of such medicines, vaccines, sera or other therapeutic substances as are ordinarily available in Government hospitals in the Province;

(ii)the supply of such medicines, vaccines, sera or other therapeutic substances not ordinarily so available as the authorised medical attendant may certify in writing to be essential for the recovery, or for the prevention of serious deterioration in the condition, of the Government servant;

(iv)such accommodation as is ordinarily provided in the hospital to which the Government servant is admitted and is suited to his status;

(v)the services of such nurses as are ordinarily employed by the hospital to which the Government servant is admitted;

(vi)such special nursing as the authorised medical attendant may certify in writing to be essential for the recovery, or for the prevention of serious deterioration in the condition of the Government servant; and

(vii)the medical attendance described in sub-clause (ii) of Clause (e) but does not include diet, or provision at the request of the Government servant of accommodation superior to that described in sub-clause (iv).

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State of Bihar - Subsection

Section 2(2)(i) in Medical Attendance Rules