(a)All gazetted officers of the department living at the headquarters station of a district are entitled to free medical attendance for themselves at their own residences from Civil Surgeons. Non-gazetted officers drawing over Rs. 50 and under Rs. 300 per mensem, are entitled to free medical attendance of Assistant Surgeons or where there is no Assistant Surgeon to the services of the medical subordinate provided for the purpose. Similarly, officers drawing Rs. 50 or less per mensem are entitled to the free medical attendance of a Sub-Assistant Surgeon, who will call in the Assistant Surgeon in serious cases. The Civil Surgeon should attend in all cases of urgency or danger, when asked to do so by the Assistant Surgeon or Sub-Assistant Surgeon. All clerks of all Government offices located outside Calcutta are entitled to medicine free of cost for themselves from Government Hospitals or Sadar Hospitals maintained by local bodies.(b)In the case of a servant of the Crown entitled to free medical relief who is seriously ill, when the local medical officer in attendance is of opinion that a consultation is necessary, he may move the Surgeon-General to depute another medical officer for the purpose of consultation and the Provincial Government will bear the travelling expenses of the officer deputed. (Government of India Order No. 629, dated the 16th August, 1913.)
