Section 7 in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954
7.
(a)A Civil Servant suspected by the Civil Surgeon or the Specialist to be suffering from Tuberculosis will be examined by a Medical Board and if after examination by the Medical Board his case is reported to be closed and quiescent and the Civil Surgeon or the Medical Specialist certifies that the Civil Servant is fit to carry on his duties he may be permitted to work subject to all or any of the following conditions, namely:-(i)he remains under suitable medical supervision and treatment as arranged by the Civil Surgeon or the specialist;(ii)he undergoes periodical examination by the Government Medical officer by whom he is entitled to be treated and, if so required by the Civil Surgeon, by an authority on tuberculosis approved by the State Government The Medical officer shall maintain a special register to record the progress of such cases.(b)The Medical Board shall not recommend the grant of leave in any case in which there appears to be no reasonable prospect of the Civil Servant being fit to return to his duties.(c)The Civil Servant who has been recommended leave by the Medical Board shall not be permitted to return to his duties unless the Medical Board constituted by the State Government or such person or authority as the State Government may by general or special order authorise in this behalf certifies that he is fit to return to duty.(d)Any examination or re-examination under Rules, 5, 6 and 7 shall be made free of charge.
