(6)[ Prisoners in special cases to get outside treatment at their own expenses [Punjab Government letter No. 1244-JJ-50/804, dated 21st 1950 and Delhi Government letter No. F 4 (19) 50/R and J, dated 5th June, 1950.] - Prisoners may be allowed, in special cases, to get treatment by an outside specialist at their own expenses provided the medical officer of the jail considers such outside treatment necessary. In case a prisoner insists on having outside treatment at his own expense, only such specialist will be permitted to do the treatment as is approved by the Jail Medical Officer.]
