Section 816A(e) in Police Regulations, Bengal , 1943
(e)The authority competent to sanction leave may at its discretion secure a second medical opinion by requesting the Presidency or Civil Surgeon (or in the case of the Railway Police the Chief Medical Officer concerned) to have the applicant medically examined. (See regulation 813.) In such cases the necessary particulars regarding, the applicant's previous medical history shall be given as far as available for the information of the medical officer.
