Section 20(2) in Rajasthan Conditions of Detention Order, 1971
(2)In respect of a detenu detained in a hospital under sub- clause (1) the proceeding provisions of the Order shall apply as far as may be, as if-(a)all references to the Jail were references to the Hospital, or(b)all references to the Superintendent were references to the Principal Medical Officer or the Medical Officer-in-charge of the Hospital as the case may be.
