116. Matters concerning Medical Subordinates whose only connection is with the jail.
- Every Medical Subordinate whose only duty is in connection with jail -(a)[ is entitled to draw the ordinary pay of his grade, and such special allowance as the Local Government has sanctioned for the particular jail to which he is attached on condition that his duties have been satisfactorily performed;] [P.O. letter No. 187 of 9.4.1891 to I.G.C., Hospitals.](b)[ is entitled to free quarters; if such quarters are not available, he shall reside near the jail in a position approved by the Superintendent and shall be entitled to house-rent in lieu thereof;] [G. of I letter P.W.D. No. 201-B of 15.6.1891.] and(c)shall not engage in private practice nor absent himself from the jail premises without the permission of the Medical Officer.
