1032. Admission of Railway Police constables into Railway Hospital. [§ 12, Act V, 1861].
- In emergent cases, and if accommodation is available, Railway Police constables who fall ill and whose condition is so serious that they cannot be removed to the District Police hospital may be admitted into the nearest railway hospital.Rules for the treatment of Railway Police constables in railway hospitals are laid down in Appendix LX.The Superintendent, Railway Police, shall see that the Railway Medical Department reports in Forms M. D. 5 and. M. D. 6 are properly filled up for every constable under his control and filed with his service book or roll on his discharge.Note. - In the ease of treatment of Railway Police constables in railway hospitals and in police hospitals in other States, the debit raised by the Chief Accounts Officer of the Railway or the Accountant-General concerned, as the case may be, should be adjusted under the head "Railway Police-Other contingencies-Other contingent charges".
