1031. Admission of Railway Police head constables and constables into District Police Hospital. [§ 12, Act V, 1861].
- Every head constable or constable of the Railway Police who is unable, owing to sickness, to take his turn of duty for more than 24 hours shall be sent with a sick report to the nearest or most easily reached District Police Hospital for treatment and information sent to the Railway Police Reserve office. No one under medical treatment, unless discharged cured, shall leave the hospital in which he is a patient without permission from his own Superintendent or the Superintendent of the district to which the hospital belongs. His medical history sheet, if one is in existence, shall be sent by the Railway Police Reserve office to the hospital in question, as soon as possible after receipt of information that he has been sent to hospital. This history sheet or if he has no previous medical history, a new history sheet shall be returned duly filled up to the Reserve office when he is .discharged from hospital.
