23. Medical attendance on disqualified proprietors of encumbered estates or under the management of the Court of Wards.
- The fees for the medical officers in Government service attending on disqualified proprietors of encumbered estates or under the management of the Court of Wards and their families shall be agreed upon by the medical officer and the District Officers concerned. If a District Officer has any doubt about the propriety of any charge made by a medical officer he should refer the matter to the Inspector-General of Civil Hospitals' giving a complete statement of the case. If he does not agree with the Inspector-General of Civil Hospitals' award he should then refer the cases, through the Commissioner of the Division to Government for orders. Ordinarily the scale of fees shall be as follows:-(1)Rupees sixteen per visit for the Civil Surgeon and Rs. 4 per visit for the Assistant Surgeon for attendance in the attendance at headquarters;(2)Rupees fifty per visit for the Civil Surgeon and Rs. 25 per visit for the Assistant Surgeon for attendance in the mufassil within 10 Miles of headquarters;(3)Rupees one hundred per visit for the Civil Surgeon and Rs. 50 per visit for the Assistant Surgeon for attendance in the mufassil beyond a distance of 10 miles from headquarters;(4)A Civil Surgeon or an Assistant Surgeon shall also be entitled to travelling allowance for journeys beyond headquarters according to the Bihar Service Code.Surgical operation fees for each case shall be decided according to the nature of the operation.
