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Bengal Presidency - Section

Section 813 in Police Regulations, Bengal , 1943

813. Medical certificates-from whom to be obtained in Calcutta or elsewhere.

(a)In Calcutta the duty of granting medical certificates to and of countersigning certificates of officers of the Bengal Police, when such certificates are required to be obtained from a Presidency Surgeon, shall be performed by the Professor of Midwifery, Medical College. The certificate shall be granted free of charge whether it is given at the officer's private residence or elsewhere. This will not, however, affect the right of any officer resident in Calcutta, who is entitled to the attendance of a Presidency Surgeon, to consult, in the first instance, for the purpose of treatment any Presidency Surgeon who is not his certifying officer. If he subsequently requires a medical certificate it will be granted by the certifying officer on the recommendation of the Presidency Surgeon consulted.
(b)In the mufassil this duty shall be performed by the Civil Surgeon or the Civil Medical Officer of the district. He shall on no account grant medical certificates to officers belonging to other districts or countersign such certificates unless requested by the head of the office or department concerned.