Section 2 in The M.P. Civil Services (Medical Attendance) Rules, 1958
2.
In these rules, unless the context otherwise requires,-(1)"Authorised Medical Attendant" means the medical officer authorised by the Government as the authorised medical attendant for the medical attendance and treatment of the Government servants :Provided that if there is no medical officer authorised by the Government for the headquarter at which the Government servant falls ill, the authorised medical attendant shall be any medical officer stationed at the headquarters of such Government servant; and includes-(a)the Medical Officer-in-charge of a hospital maintained by a local authority or aided by Government in so far as medical attendance and treatment at such hospitals is concerned; and(b)all Medical Officers at the Medical College Hospitals in so far as treatment at the Medical College Hospitals is concerned but shall not include honorary Medical Officers in respect of treatment given by them outside such hospitals :Provided that in respect of a Government servant who is out of his official headquarters whether on duty, leave or any other cause, the authorised medical attendant during such period shall be the Medical Officer of equivalent rank stationed at the place where such Government servant is on duty or stays for spending his leave;(c)"Civil Surgeon" includes a District Medical Officer;(d)"Family" means-(i)The wife or husband of a Government servant.(ii)The parents, legitimate children including children adopted legally and step children of such Government servant residing with and wholly dependent on that Government servant.(e)"form" means a form appended to these rules;(f)"Hospital" means a hospital maintained by the State Government or by a local authority or any other hospital aided by the State Government or such private hospitals as may be recognised as hospitals for purposes of these rules and includes a maternity home;(g)"Government servant" means a person to whom these rules apply under sub-rule (2) of Rule 1;(h)"Medical Officer" means a Civil Surgeon, Assistant Surgeon or an Assistant Medical Officer, as the case may be, and includes a member of the training staff of a Medical College who treats patients in the hospital attached to such college.(i)"Treatment" means the use of all medical and/or surgical facilities available at the hospital in which the Government servant is treated and includes-(i)the employment of such pathological, bacteriological, radiological or other methods as are considered and certified in writing as necessary by the authorised medical attendant;(ii)the supply of such medicines, vaccines, sera or other therapeutic substances as are ordinarily available in the hospital;(iii)such nursing as is ordinarily provided to in-patients by the hospital;(iv)blood transfusion;(v)ultra-violet light; and(vi)in the case of females,-(a)treatment during confinement (pre-natal and post-natal treatment) including treatment for abortion; and(b)douching.
