Section 5 in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954
5.
The Controlling authority shall require a Civil Servant who is suspected to be suffering from tuberculosis to have himself examined by the Civil Surgeon or the nearest doctor in the employment of the State Government, who has been declared to be a medical specialist or specialist in diseases of the lungs. If the Civil Servant is too ill to undertake a journey to the district headquarters the medical officer in charge of the local or nearest hospital or dispensary, shall examine him if necessary at the residence of such Civil Servant and forward the result of his examination to the Civil Surgeon.
