(1)The Government shall constitute at the headquarters town of every division in the State, a medical board for examination of opium addicts. The Medical Board shall consist of the following members :(i)The Chief Medical Officer of headquarters district of the division.(ii)The District Medical Officer of Health at the headquarters of the division;(iii)The Medical Officer-in-charge of District Hospital or the headquarters district of the division.(2)The fee for examination by the Medical Board shall be Rs. 100 per addict.(3)The Medical Board shall forward its recommendations to the Collector of the district concerned on Form NDO-4 alongwith other records connected with the case. The record of the medical examination shall be maintained by the Medical Board in a register in Form NDO-5.
