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State of Punjab - Section

Section 160 in Punjab Jail Manual, 1996

160. Duties of the Medical Officer with regard to Medicines, Medical Stores and indents.

- The Medical Officer shall -
(a)submit for the sanction of the Inspector-General, a yearly indent (M.S.D. 134, 135) for medicines and medical stores;
(b)keep or cause to be kept a proper account of medicines, instruments and appliances;
(c)satisfy himself that poisons are kept separate from other medicines, properly labelled and under lock and key;
(d)from time to time examine the medicines in store to assure himself that they are in a fit condition for use;
(e)regularly check the account of locally purchased medicines;
(f)be responsible to ensure that all allopathic medicines, instruments, all locally purchased medicines and medical stores charged in the jail accounts are faithfully and solely used in the service of the jail; and
(g)submit a report to the Inspector-General every year in January on the medical and sanitary administration of the jail;