(1)Where it is necessary to remove a convict or under trial prisoner to a hospital outside the jails for operative or other special treatment which cannot conveniently be given in the jail itself :-(a)[ In case in which a convict or under trial is to be admitted to hospital for in-patient treatment or is to be sent for out-patient treatment or for X-ray examination, the Superintendent of the Jail is empowered to authorise the visit himself. He is, however, required to report the matter immediately to the Inspector-General of Prisons, Haryana.] [Haryana Government Letter No. 43/69/79/JJ(7) dated 23.2.1984.](b)In cases in which the convict or undertrial is taken to hospital for treatment as an outpatient only or for X-ray examination the Superintendent of the jail is empowered to authorise the visit himself. He is, however, required to report the matter for the information of the Inspector- General.[In cases, it is proposed to remove a prisoner to a hospital in another Station, orders of the Inspector General of Prisons, Haryana, be obtained in advance. However in emergent cases, the Superintendent of the Jail is authorised to anticipate the sanction of Inspector-General of Prisons, Haryana though when he does so, he should make an immediate report to the Inspector-General of Prisons, Haryana.] [Amended by the Haryana Government Jail Department vide No. 43/69/79-JJ (7) dated 23rd February, 1984.]
