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NCT Delhi - Section

Section 46 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

46. Duties of the Medical Officer with regard to medicines, medical stores and indents.

- The Medical Officer shall—
(a)submit for the sanction of the Resident Medical Officer, a yearly indent for medicines and medical stores.
(b)keep or cause to be kept a proper account of medicines, instruments and appliances;
(c)satisfy himself that poisons are kept separate from other medicines, properly labelled and under lock and key;
(d)from time to time examine the medicines in store to assure himself that they are in a fit condition for use;
(e)regularly check the account of bazar medicines;
(f)be responsible that all medicines, instruments and appliances debited to the jail and all bazar medicines and medical stores charged in the jail accounts, are faithfully and solely expounded in the service of the jail; and
(g)submit a report to the Resident Medical Officer every year in January on the medical and sanitary administration of the jail.