(1)In respect of a Government servant of non-Asiatic domicile-(i)if the Government servant was appointed before 1st June 1945, and claims to be attended and treated By a European Officer of the Indian Medical Sen/ice, the nearest such officer appointed by the Government to attend its officers of non-Asiatic domicile and stationed at one of the centres specified in the first Schedule to the Indian Medical Service Civil (Reserved post) Rules, 1939;(ii)in other cases, the principal medical officer appointed by the Government to attend its officers in the district in which the Government servant falls ill, and includes a European military medical officer or other European physician or surgeon with whom arrangements have been made by the Government to attend its officers of non-Asiatic domicile in the area in which the Government servant falls ill;
