50. Record and execution of directions of Medical Officer.
- All directions given by the Medical Officer in relation to any inmate, with the exception of directions relating to such matters as are to be carried into effect by the Medical Officer himself or under his superintendence, shall be entered day by day in such record as may be prescribed, and shall be carried into effect by the Jailer with the sanction, where necessary, of the Superintendent; and the Jailer shall make an entry in the proper place of such record, stating in respect of each direction the fact of its having been complied with or, if not complied with, the reasons for its not having been complied with, and the date of the entry.
