- Activity, strength and good health in a police officer are essential for the performance of his duties. If, therefore, any police officer is suffering from any disease, Constitutional affection or bodily infirmity which prevents the active performance of his duty, the Superintendent shall have him medically examined, and if he is reported by the medical officer to be unfit for active duty he should either be placed on leave until cured, or if the disease is incurable he shall be removed or a report submitted for his removal, as the case may be. Where necessary, the Inspector-General will arrange with the Surgeon-General for convening a medical board.Note. - The orders regulating hospital leave will be found in regulation 820 and those regarding recommendations for leave or pension by the medical officer in regulations 816 and 841.
