Section 3 in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954
3.
In these Rules unless there is anything repugnant to the subject or context-(a)"Civil Surgeon" means the Civil Surgeon or the Senior Executive Medical Officer of the district in which the Civil Surgeon suspected to be suffering from tuberculosis is serving;(b)"Controlling authority" means the head of the office or if the Civil Servant is himself the head of the office, the next superior authority over him, or such other person or authority as the State Government may, by general or special order specify in respect of a Civil Servant or a class of Civil Servants;(c)"Competent authority" means the authority empowered to grant leave to Civil Servants;(d)"Government Hospital" includes a hospital maintained by a local authority and any other hospital with which arrangements have been made by the State Government for the diagnosis and treatment of Civil Servant suffering or suspected to be suffering from tuberculosis; and(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:Provided that if such hospital or in cases referred to in sub-clauses (iii) and (iv) institution be privately owned and the treatment therein has not been arranged by the Civil Surgeon, the Government servant shall obtain the permission of the Inspector-General of Civil Hospitals, Bihar, to his undergoing treatment therein-
