24. Medical attendance on military personnel by civil medical officer free of charge.
- In cases where a Government medical officer in military employ in a station is unable to attend military personnel entitled to free medical attendance owing to cause beyond his control viz., either because of other official work of an emergency nature absence from the station, then the miitary authorities can obtain officially from the local Head of the Department concerned the services of the civil medical officer employed in the same station, who will attend such cases without any extra remuneration.In cases of emergency, however, a civil medical officer of the station should be asked direct by the military authorities to take charge of the case the local Head of the Department concerned being informed by telegram that this has been done.(D. G. I. M. S. Letter no. 765/671-93-A, the dated the 27th February, 1929).
