(1)Subject to the control of the Superintendent, the Medical Officer shall have charge of the sanitary and medical administration of the prison, and shall perform such duties as may be prescribed by rules made by the State Government under section 59 of Prisons Act, 1894.(2)(a)The Medical Officer shall accompany the Inspector-General whenever that officer visits the jail for the purpose of inspecting the same or any part thereof.(b)The Medical Officer shall accompany the Superintendent on weekly parade of the prisoners and shall carry out or cause to be carried out all instructions given by the Superintendent in respect of his functions.
