Section 18(1) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(1)Internee will ordinarily be treated by the medical officer attached to the place of detention or if there be no such medical officer attached to the place of detention, a medical officer incharge of the local civil hospital or civil dispensary, as the case may be. If such medical officer considers that it is advisable to consult or engage an expert or State Physician or State Surgeon or the local civil hospital in any case, he may do so at his own initiative, but on outside doctor shall be so consulted, except in an emergency otherwise the matter shall be referred to the Government.
