Section 18 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
18. Medical Treatment.
(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.(2)If an internee is seriously ill, the Superintendent shall report the fact to the Civil Authority with a copy to Inspector-General and the Government for their information and shall also inform any friend or relation of the internee if so desired by him.(3)If an internee is seriously ill and in the opinion of the medical officer mentioned in his paragraph he requires to be transferred to the hospital, he may be transferred subject to the provisions governing such transfer. Each such transfer shall be reported by the Superintendent to the Government, through the Inspector-General.
