- A medical officer to be appointed by the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] shall attend the civil jail, and shall be bound to offer such advice to the District Judge, or other officer in charge of the civil jail, as may seem expedient to him with regard to the sanitary state of the jail and of the prisoners.Remedies administered at expense of [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.He shall also administer remedies at the expense of the [ [State] [The words 'Provincial Government' were substituted for the word 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] to the sick:Provided that nothing contained in this section shall prevent a prisoner in a civil jail from employing at his own expense any medical man he may think fit to consult.
