(2)In respect of any other Government servant, the principal medical officer appointed by the Government to attend its officers in the district in which the Government servant falls ill-(b)"family" means the wife, legitimate children and step-children of a Government Servant, residing with and wholly dependent upon him;(c)"the Government" means the Governor-General in the case of Government servants employed in connection with the affairs of the Federation and the Governor of the Province in the case of Government servants employed in connection with the affairs of a Province;(d)"Government hospital" includes a British Military Hospital, a hospital maintained by a local authority and any other hospital with which arrangements have been made by the Government for the treatment of its officers, but does not include a railway hospital;(e)"Medical attendance" means attendance in hospital or at the residence of a Government servant, and includes-(i)such pathological, bacteriological, radiological or other methods of examination for the purpose of diagnosis as are available in any Government hospital or laboratory in the Province and are considered necessary by the authorised medical attendant; and(ii)such consultation with a specialist or other medical officers in the service of the Government as the authorised medical attendant certifies to be necessary, to such extent and in such manner as the specialist or medical officer may, in consultation with the authorised medical attendant, determine;(f)"Nurse" means a qualified nurse holding certificate or diploma recognised by the Chief Administrative Medical Officer of the Province or a registered nurse in a province in which there is statutory provision for the registration of nurses:(g)"Patient" means a Government servant to whom these Rules apply or a member of his family, who has fallen ill;(h)"Province" means the Province in which a patient falls ill; and(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).
