(a)Any officer stationed at headquarters who wishes to go to hospital must report himself through his immediate official superior to the Armed Inspector who will send him to hospital immediately with a sick report in B.P. Form 195. The Sub-Assistant Surgeon will admit into hospital any person who is seriously ill and enter his name in the indoor hospital register. If the officer is not so ill as to require treatment as an indoor patient, the Sub-Assistant Surgeon will, if necessary, prescribe for him and enter his name in the outdoor patients' register, and will send him back to the Armed Inspector. In either case the sick report will be immediately sent back to the Armed Inspector, and in case of patients not admitted, he shall note whether they are to be given light duty and for how long.(b)If the Sub-Assistant Surgeon is doubtful about the case, he will keep the patient under observation in hospital for not more than 24 hours and enter his name in the outdoor patients' register, with a note in the remarks column "kept in hospital for observation". At the end of 24 hours he will either admit him to hospital or send him back to the Armed Inspector. The Armed Inspector will enter the name of the patients so detained in a report on the day following that on which he was first sent to hospital, and the Sub-Assistant Surgeon will endorse on is what final orders have been passed on the case.(c)When a patient is admitted to hospital, it will be the duty of the Reserve officer to send to the hospital the patient's medical history sheet in B.P. Form No. 196 which will remain in hospital so long as he is under treatment. On his discharge the Sub-Assistant Surgeon will fill up the necessary columns in the sheet and return it to the Reserve office and it will be filed with the service book or roll.(d)At police-stations or places other than headquarters any one who wishes to go to hospital will report himself to the officer-in-charge, who will send him to the local dispensary with a sick report in B.P. Form No. 195. If in the opinion of the local doctor the patient should be sent to the headquarters hospital, the officer-in-charge will at once send him there with a sick report; otherwise the local doctor will treat him and act in accordance with clauses (a), (b) and (c) above. On discharge of the patient he will fill up the reverse of the sick report and return it to the officer-in-charge who will send it to the Superintendent. The Superintendent will forward it to the Civil Surgeon for orders as to what entry should be made in the medical history sheet. The period and nature of all outdoor medical treatment shall also be entered in this history sheet. On discharge from the local hospital patients shall report themselves immediately to the officer-in-charge.(e)In places where there is no local dispensary the officer-in-charge shall use his discretion as to whether the patient should be sent to the hospital at headquarters or not.(f)Sub-Assistant Surgeon must not, except in cases of emergency, admit to hospital any person not bringing a sick report. Patients discharged from hospitals at headquarters must immediately report themselves to the Armed Inspector. They shall on no account be detained by the Sub-Assistant Surgeon after discharge without the express permission of the Civil Surgeon and the Superintendent.(g)The Principal of the Police Training College shall see that the medical history sheet form is properly filled up for every person under his control who is suffering from disease and goes to hospital, and that on discharge it is filed with the service book or roll.(h)In exceptional cases where the Civil Surgeon certifies that the treatment of any police officer of or below the rank of Inspector (i.e., Inspectors, Sergeants, Sub-Inspectors, Assistant Sub-Inspectors, head constables, constables and crews of police launches and boats enlisted under the Police Act, 1861) is necessary and unavoidable in a hospital other than the police hospital, the police officer concerned shall be treated in such a hospital nearest to his station. Any hospital fees for treatment on this account shall be met by the Provincial Government subject to the recovery of diet charges as laid down in regulation 1180. Similarly in the case of these police officers, the cost of X'Ray and bacteriological examinations or any special treatment that may be considered necessary on the recommendation of the Civil Surgeon shall also be borne by the Provincial Government.The sanction of the Inspector-General shall be obtained in each case before payment is made.(i)Members of the police force suffering from general diseases and Kala-Azar shall receive free treatment in police hospitals.
