Section 34 in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985
34. De-addiction.
(1)The Government may from time to time, by notification in the Official Gazette, establish as many centres as it thinks fit for identification, treatment, education, after-care, rehabilitation, social re-integration of addicts.(2)Such Centres will be placed in overall charge of the Civil Surgeon of the district in which they may be situated.(3)The Civil Surgeon of the district shall be assisted by such of his subordinate staff as may be necessary for maintenance, management and superintendence of such centres.(4)Persons identified by the Civil Surgeon as addicts may be registered as such and may be admitted to any of the centres on such fees and on such terms and conditions as may be decided by the Director of Health Services, Bihar in this behalf considering the state of addiction, in consultation with the Excise Commissioner and with the approval of the Department of Finance, Bihar.(5)The Civil Surgeon of the district, in consultation with the Director of Health Services, Bihar may decide, from time to time the number of staff of different categories both medical and non medical in each centre depending on the number of addicts registered for treatment, education, after care, rehabilitation and social reintegration, as the case may be.(6)The staff mentioned in the preceding sub-rule (5) may till such time as may be prescribed by the Government be drafted from the existing staff of Government Hospital for running the centres and their conditions of service including their appointment training, powers and duties may be laid down by the Government keeping in view their special responsibilities in such centres.
