(1)If the authorised medical attendant is of the opinion that the case of a patient is of such a serious or special nature as to require medical attendance by some person other than himself, or that the patient requires antirabic treatment, he may, with the approval of the Chief Administrative Medical Officer of the Province (which shall be obtained beforehand unless the delay involved entails danger to the health of the patient):-(a)send the patient to the nearest specialist or other medical officer in the province by whom, in his opinion, medical attendance is required for the patient, or in the case of anti-rabic treatment to the nearest station in the province where such treatment is available; or(b)if the patient is too ill to travel, summon such specialist or other medical officer to attend upon the patient.(2)A patient sent under Clause (a) of sub-rule (1) shall on production of a certificate in writing by the authorised medical attendant in this behalf be entitled to travelling allowance for the journey to and from the head-quarters of the specialist or other medical officer, or as the case may be, the place of anti-rabic treatment.(3)A specialist or other medical officer summoned under Clause (b) of sub-rule (1) shall on production of a certificate in writing by the authorised medical attendant in this behalf be entitled to travelling allowance for the journey to and from the place where the patient is.
