Section 20 in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
20. Transfer of detenus to a Civil hospital in emergent cases
(1)In cases where it is necessary to remove a detenue to a civil hospital outside the jail for operative or other special treatment which cannot conveniently be given in the jail itself, the orders of the Government shall be obtained. In emergent cases the Superintendent is authorised to anticipate the sanction of the Government, but they should make an immediate report of all cases in which he avails himself of the authority.The Superintendent should ask the Inspector General of Police, Rajasthan to make arrangements for guarding these detenus during their stay in the hospital, For the purpose of jail discipline the Superintendent should depute a jail official to see that the provisions of the order are properly observed.(2)In respect of a detenue detained in a hospital under sub-clause (1) the preceding provisions of the order shall apply as far as may be, as if-(a)all references to the jail were references to the hospital or(b)all references to the Superintendent were references to the Principal Medical Officer or the Medical Officer-in-charge of the hospital as the case may be.
