Section 24 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
24. Medical treatment.
(1)Notwithstanding anything contained in this order (or order of detention) when the Superintendent of the Jail is of the opinion that a detenu should be given treatment in a hospital he shall be taken to the District Headquarters Hospital or the Sub-divisional Headquarters Hospital, as the case may be and detained therein under custody, if in the opinion of the Medical Officer of such hospital the detenu requires treatment as an indoor patient. When the Medical Officer in charge of such hospital is of the opinion that the detenu is in need of specialised medical attention which is not available in any of the aforesaid hospitals, the detaining authority may direct removal of the detenu to any such Government hospital where such specialised medical facilities are available for treatment as an indoor patient or to any other jail only for treatment as an outdoor patient in such hospital after obtaining approval of the State Government as quickly as possible.(2)The jail authorities shall carry into effect shall directions given by the Medical Officer in respect of the treatment of the detenu.
