(1)A Superintendent who is also a Civil Surgeon or in Civil Medical charge of a district -(a)[ shall not, except with the permission of the District Magistrate first obtained, go on tour so as to prevent his daily visit to the jail for more than two consecutive days;] [P.G. letter No. 260 of 11th June, 1889.] and(b)[ may, with the consent of the District Magistrate, absent himself for two periods during the year of not less than ten or more than fourteen days' duration each, the District Magistrate being responsible that satisfactory arrangements are made for the Medical and Administrative superintendence of the Jail, during such absence.] [P.G. letter No. 260 of 11th June, 1889.]
