715. Medical Officer empowered to make post mortems.
- The following officers are empowered under Section 174(3) of the Criminal Procedure Code to conduct post mortem examination :-(a)All Civil Surgeons.(b)All Medical Officers holding collateral civil charges.(c)In respect of deaths occurring within the limits of the Montgomery and Multan Central Jails, and the Lahore Central and Female Jails and Borstal Institution, the Superintendents of those Jails being Medical Officers.(d)All Staff Surgeons.(e)All Assistant Surgeons.
