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State of Punjab - Section

Section 142 in Punjab Jail Manual, 1996

142. Appointment of Medical Officer.

- There shall be atleast one whole time Medical Office for every jail which has a population upto 500. He shall be on deputation from Heath Department and shall except for the medical treatment of the sick, be subordinate to the Superintendent. If there are two or more P.C.M.S. officers posted in a jail, the senior-most amongst them, shall be incharge of the Hospital and Medical administration. The other officer shall be called the Additional Medical Officer.Note. - When the population exceeds 500, Additional Medical staff may be provided.