814. Powers reserved to medical officer to vary prison diet.
- Nothing in the foregoing rules contained shall be deemed in any way to limit or restrict the power of the Medical Officer, in his discretion, at any time, to prescribe any special diet, in respect of any prisoner, or to direct the manner in, extent to, and period for, which the prescribed scale of prison diet shall be varied or supplemented in the case of any such prisoner:Provided that it shall not be lawful for the Medical Officer to vary, in any case, the scale of prison diet for the time being prescribed, by way of punishment, for otherwise than in the manner in, to the extent, and for the period for which it may, in such Medical Officer's opinion, be expedient to do so on medical grounds and for the benefit of the prisoner concerned.Note. - Change of diet of any class of prisoners requires the sanction of the Inspector-General.
