(1)A Government servant shall be entitled, free of charge, to treatment-(a)in such Government hospital in district in which he falls ill, as can in the opinion of the authorised medical attendant, provide the necessary and suitable treatment; or(b)if there is no such hospital as is referred to in Clause (a) in such hospital, other than a Government hospital in that district as can in the opinion of the authorised medical attendant provide the necessary and suitable treatment; or(c)if there is no such hospital as is referred to in Clauses (a) and (b) in such hospital in the Province as can in the opinion of the authorised medical attendant, provide the necessary and suitable treatment.
