(3)The words "Medical Officer" or "officer in medical charge" appearing in any portion of this Manual, shall be taken as referring to the officer in medical charge of the District or sub-division in which the subsidiary jail is situated.Note. - The officer in medical charge of the district or sub-division, as the case may be, shall be in supervisory medical charge of the subsidiary jail. The detailed work shall be carried out by the Additional Medical Officer of the subsidiary jail.
