Section 20 in Rajasthan Conditions of Detention Order, 1971
20. Transfer of detenus to a civil hospital in emergent cases.
(1)In cases where it is necessary to remove a detenu to a civil hospital outside the Jail for operative or other special treatment which cannot conveniently be given in the Jail itself, the orders of the Government shall be obtained. In emergent case the Superintendent is authorised to anticipate the sanction of the Government, but he should make an immediate report of all cases in which avails himself of the authority. The Superintendent should ask the [Inspector] [Now [Director]] General of Police, Rajasthan to make arrangements for guarding these detenus during their stay in the hospital. For the purpose of Jail discipline, the Superintendent should depute a Jail officer to see that the provisions of the Order are properly observed.(2)In respect of a detenu detained in a hospital under sub- clause (1) the proceeding provisions of the Order shall apply as far as may be, as if-(a)all references to the Jail were references to the Hospital, or(b)all references to the Superintendent were references to the Principal Medical Officer or the Medical Officer-in-charge of the Hospital as the case may be.
