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State of Bihar - Section

Section 16 in Medical Attendance Rules

16. Medical attendance on Indian Chiefs, noble or gentlemen of high position.

- Provided that it does not interfere with due performance of his ordinary duties every Government Medical Officer shall be at liberty to attend an Indian Chief or noble or gentleman of position who desires professional attendance. Should such attendance involve the absence of the medical officer from his duties for any substantial period, the special permission of the local Government must be obtained previously.