Section 8(2)(a) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(a) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(a)Notwithstanding anything contained in sub-rule (1), the Medical Officer, who in pursuance of the provisions of sub-section (1) of Section 26 examines a person received in a receiving centre under Section 25, shall carefully and thoroughly examine all parts of the body of such person, and shall-

(i)record the result of his examination in Form 'B' if the person is in good health, and in Form 'C' if he is not in good health;

(ii)keep a copy of such record in the case history of the person concerned; and

(iii)report the result of his examination to the Superintendent :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 8(2)(a) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977