Section 7(a) in Bihar Civil Servant (Treatment of Tuberculosis) Rules, 1954
(a)A Civil Servant suspected by the Civil Surgeon or the Specialist to be suffering from Tuberculosis will be examined by a Medical Board and if after examination by the Medical Board his case is reported to be closed and quiescent and the Civil Surgeon or the Medical Specialist certifies that the Civil Servant is fit to carry on his duties he may be permitted to work subject to all or any of the following conditions, namely:-(i)he remains under suitable medical supervision and treatment as arranged by the Civil Surgeon or the specialist;(ii)he undergoes periodical examination by the Government Medical officer by whom he is entitled to be treated and, if so required by the Civil Surgeon, by an authority on tuberculosis approved by the State Government The Medical officer shall maintain a special register to record the progress of such cases.
