Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 525 in Bihar Education Code, 1961

525. Allowances to Medical Officers.

- The allowances for the medical charge of Government hostels, which includes free medical attendance on the staff students and servants, are as follows :-
(a)Where the medical charge is held by a Civil Assistant Surgeon or a registered private medical practitioner possessing the requisite qualification for an Assistant Surgeon-
      Rs. per month
(i) For lessthan 25 boarders .. .. 25
(ii) For25-49 boarders .. .. 30
(iii) For50-99 boarders .. .. 42
(iv) For100-149 boarders .. .. 55
(v) For150-199 boarders .. .. 60
(vi) For200-249 boarders .. .. 65
(vii) For250-299 boarders .. .. 70
(viii) For300-399 boarders .. .. 75
(ix) For400-499 boarders .. .. 80
(x) For450-499 boarders .. .. *85
* Now see new scale of pay.(Government of India letter no. 967, dated the 25th July 1902 to the Government of Bengal. G. O. no. 1333-E. dated the 23rd March, 1926; and G. O. no. 230-E. R. dated the 15th May, 1954)
(b)Where the medical charge is held by a Sub-Assistant Surgeon or a registered private medical practitioner possessing the qualification requisite for a Sub-Assistant Surgeon, the scale is one half of the above.
(c)In the case of hostels attached to girls' school, where lady doctors are employed, allowances may be sanctioned at a scale not exceeding double the above rates. This arrangement, however, is strictly temporary and will be subject to revision when the difficulty of obtaining qualified lady doctors becomes less acute.
(Government of India letter no. 283, dated the 15th May, 1914.)
(d)The allowances are strictly monthly and are calculated on the maximum number of boarders in each month, both in term time and during vacation.
(G. O. no. 1504-Medl., dated the 12th August, 1908.)Note. - Where possible all the Government hostels in one station should be in the medical charge of one officer, and the allowance admissible should be calculated on the aggregate number of boarders, whether these hostels are under the charge of one Department or more than one Department of Government.(G. O. no. 625-E. R., dated the 1st September, 1933.)