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State of Odisha - Section

Section 325 in Orissa Municipal Rules, 1953

325.

If a Medical Officer be absent from his dispensary for a period exceeding 24 hours his place shall be filled by a reserve Medical Officer. No Compounder shall be placed in charge of a dispensary during the temporary absence of the Medical Officer. A compounder is only permitted to tender first-aid for the immediate relief of a patient. He shall not on any account prescribe for patient on his own responsibility. Any breach of this rule shall render him liable to have his certificate cancelled.Registers and Forms