Section 272 in The Railway Protection Force Rules, 1987
272. Members of the Force on sick list.
-272.1Notwithstanding anything contained in these rules, no members of the Forceshall be taken on sick list by any Railway Medical Officer unless such member comeswith a written reference known as `Sick Memo' from his controlling officer:Provided that in case of any emergency, a number may be given necessarytreatment but Railway Medical Certificate (RMC) shall be issued only after receiving the sick memo.Provided further that a member who is on leave out of his headquarters maybe taken on sick list in emergent cases for a period not exceeding 7 days or theduration of his sanctioned leave . Within that period, the member shall be asked toprocure a `Sick Memo' from his controlling officer and further extension shall beallowed only after receipt of the `Sick Memo' .272.2No Railway Medical Officer shall issue a certificate for change of air orrecuperation under rule 537 of the India Railway Medical Manuel without getting aSick Memo from the controlling officer.272.3The Assistant Divisional Medical Officer or Divisional medical Officers athealth units, sub-divisional and zonal hospitals shall be competent to issue Railway Medical Certificate. The Chief Medical Officer, shall nominate the Asst. Divisional Medical Officers or Divisional Medical Officers for this purpose at each such unit orhospital.272.4If the nominated Railway Medical Officer on physical examination of amember finds any positive findings he may issue Railway Medical Certificate from the Outdoor Patient Department. Otherwise, the members shall be admitted as anindoor patient for verification of his illness and if necessary the Railway Medical Certificate issued under intimation to the authority who issue the Sick Memo.272.5No Railway Medical Certificate shall be issue d for more than 3 days at a time,unless a member is admitted in the hospital as an indoor patient. Similarly, afterdischarge from the hospital, a member shall not be kept on sick list for more than 7days at a time.272.6A member who has been issued Railway Medical Certificate shall be examinedregularly during his follow up by the Railway Medical Officers. If the illness islikely to last for more than fourteen days that Asst. Divisional Medical Officer orDivisional Medical Officer shall refer the case to the Medical Officer in charge of the division who shall issue further Railway Medical Certificate.272.7Whenever any Sick Certificate or Extension Certificate is issued by the Railway Medical Officer, the duration of sick leave recommended shall invariablybe mentioned therein along with date.272.8Whenever any Sick Certificate, Extension Certificate or Fit Certificate is issuedby the Railway Medical Officer, he shall invariably obtain the signature of themember concerned on the certificate before handing it to him.272.9A member of the Force on sick list shall not leave his place of treatmentwithout the written approval of the leave sanctioning except for such exercise as maybe prescribed and notified in the order by his appointed medical attendant.
