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State of Odisha - Section

Section 306 in Orissa Municipal Rules, 1953

306.

The [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.], Additional District Medical Officer or Sub-divisional Medical Officer concerned, as the case may be is required to visit the Municipal hospital or dispensary periodically to ensure proper performance of medical duties of the Medical Officer-in-charge. His duty in visiting the hospitals is not merely to supervise generally the proceedings of the subordinates, but to take principal and active part in the business of the institution, to examine cases, to ascertain the progress and closely scrutinise the treatment of them and to perform or assist in performing such surgical operations as may be requisite.