165. General duties of Additional Medical Officer.
- The general duties of an Additional Medical Officers are -(1)to be present at the opening of the wards, attend to prisoners who complain of sickness and, if necessary, send them to hospital for treatment having distributed the necessary medicines to out-door patients, to visit the hospital, do whatever is needful there, and note the condition, progress and temperature, when necessary, of each case on the bed-head tickets;(2)to visit the "convalescent" gang and any prisoners kept under observation, every morning; distribute such medicines as may be necessary; satisfy himself that the prisoners get the food, clothing, bedding and rest ordered for them, and that no prisoner is removed from the ' ' convalescent' ' gang without the authority of the Medical Officer;(3)to keep all poisons under lock and key and retain the key in this possession, be responsible that such poisons are properly labelled and kept separate from other drugs and not allow any convict attendant to handle any poison or vessel containing poison.(4)to make the necessary indents for all hospital supplies, to be taken from jail stores;(5)to keep all the hospital registers written up to date, be responsible for their safety, and prepare and submit to the Medical Officer at the proper times, all monthly and other returns;(6)to keep or cause to be kept the surgical instruments and appliances in good order and clothing and bedding marked in the prescribed manner;(7)to keep a vigilant watch on any prisoner suspected of malingering, or whose soundness of mind is a matter of doubt, and report the result of his observations to the Medical Officers; and(8)to arrange that all cases of bowel-complaint are, as far as circumstances permit, treated in a separate ward; the evacuations of such patients are, when necessary, kept for the inspection of the Medical Officer and are subsequently properly disinfected and disposed of, to accompany the Medical Officer when the latter visits the jail, and give effect at once to any order given by him relating to the health of the prisoners or the sanitation of the jail.
