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State of Sikkim - Section

Section 36 in The Sikkim Prisons Act, 2007

36. Record of directions of Medical Officer.

All directions given by the Medical Officer in relation to any prisoner, with the exception of orders for the supply of medicines or directions relating to such matters as are carried into effect by the Medical Officer himself or under his superintendence, shall be entered day by day into the prisoner’s history-ticket or in such other records as the Government may, by rule direct, and the Jailer shall make an entry in its proper place stating in respect of each direction the fact of its having been or not having complied with, accompanied by such observations, as the Jailer thinks fit to make with the date & time of the entry.