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Bengal Presidency - Section

Section 1180 in Police Regulations, Bengal , 1943

1180. Recovery of cost of hospital diet.

(a)No money on account of charges for hospital diet shall be realised in cash. The total cost incurred on account of hospital diet, as ascertained at the end of each month, shall be borne by the State Government and subsequent recovery shall be made on the following basis:-
(i)Police officers and men of and below the rank of Assistant Sub-Inspector as also the crews of police boats and launches enlisted under the Police Act, 1861, and drawing pay up to Rs. 35 per month shall get free diet during their stay in the hospital.
(ii)Officers above the rank of Assistant Sub-Inspector shall pay for diet during their stay in the hospital according to the following rates:-
    Per diem.
    Rs. a.
Sub-Inspectors .......... 1 0
Inspectors .......... 1 8
Officers above the rank of Inspectors .......... 2 8
The receipt is to be credited to the head "XXIII-Police-Miscellaneous".
(b)When officers of and above the rank of Sub-Inspector belonging to one district are admitted into the hospital of another, the Superintendent will immediately send an intimation to the Superintendent of the district to which they belong. The Superintendent of Police on receipt of the intimation will withhold disbursement of any pay due to the officer until the "B" Form (B. P. Form No. 198) is received. The relevant extract from this form showing the amount recoverable from each officer .will be forwarded in due course to the Superintendent concerned and the amount will be deducted from the pay bill drawn in their own district, the extract being attached to the bill in which the deduction is made. A note of the deductions will be made in details on the bill. For recovery of diet charges from offices of and above the rank of Inspector, the officers concerned shall deduct the amount from their own pay bill. The Superintendent of Police will enter these amounts against their names in the Recovery Register and score out the entries with Treasury Voucher Nos. and date in which the recoveries are made duly noted against each entry. An intimation that the deduction has been made shall then be sent to the Superintendent in whose district the officer was a patient.
(c)With regard to the recovery and adjustment of hospital diet expenses incurred by Superintendent in Bihar, Orissa and Uttar Pradesh on behalf of the West Bengal Police constables while under treatment in police hospitals in these States, no direct remittance by money orders should be made. A charge of annas seven a day for each indoor patient, representing the daily average cost of medical attendance, medicines, service and other contingent expenditure plus the raily cost of diet will, if supplied, be debited by the Accountant-General of the State concerned against the Government of West Bengal through the exchange account.
(d)When an officer above the rank of Assistant Sub-Inspector who has been in the hospital during the month is transferred, this fact should be clearly entered in his last pay certificate. The relevant extract from Form "B" should be sent as soon as possible to the Superintendent of his new district who will make necessary arrangement for the recovery of the amount recoverable from him from the pay of the officers concerned.