Section 28 in Punjab Detenus (Conditions of Detention) Order, 1981
28. Medical facilities.
- Detenus will ordinarily be treated by the Medical Officer of the Jail. In cases where it is necessary to remove a detenu to a civil hospital outside the jail or operation or other special treatment which cannot conveniently be given in the Jail itself, the orders of Government for such treatment shall be obtained, through the Inspector General of Prisons. In emergent cases the Superintendent is authorised to anticipate the sanction of the Government but he should make an immediate report of all cases in which he avails himself of the authority. The Superintendent should ask the Superintendent of Police of the District in which the Jail is situated to make arrangement for guarding these detenus during their stay in the civil hospital outside the Jail. For the purposes of Jail discipline the Superintendent shall dispute a Jail Official to see that the provisions of this Order are properly observed. The detenu should also be provided with spectacles and detenures at Government expense if recommended by the Jail Medical Officer or by any Medical Specialist appointed to make such recommendations.
