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State of Uttar Pradesh - Section

Section 200D in The Subsidiary Rules

200D.

The medical officer-in-charge of the Ramnagar Forest Dispensary may, at the discretion of the Divisional Forest Officer, Ramnagar Forest Division, be allowed recess leave or full pay for one month and a half between July 1 and October 15 every year subject to the conditions laid down in clauses (2) and (3) of rule 200-A above and to the following further conditions:
(1)that he serves all the year round in the Ramnagar and Kalagarh Forest Divisions;
(2)that the actual period of recess is at the discretion of the Divisional Forest Officer, Ramnagar Forest Division, subject to the control of the Conservator of Forests, Western Circle;
(3)that in order that the work of the dispensary may be carried on satisfactorily, the recess leave of the compounders is so arranged that at least one of them is on duty when the Medical Officer is on recess leave; and
(4)that during the absence on recess leave of the medical officer-
(a)the work of the dispensary is supervised by the local medical officers in-charge of the civil dispensary and of the Public Health Department, without any extra cost to Government, and
(b)his travelling duties are carried out by the compounder and serious cases are removed to Ramnagar where they will be treated by the other local medical officers.