Section 5(4) in The Protection of Children from Sexual Offences Rules, 2012
(4)The registered medical practitioner rendering emergency medical care shall attend to the needs of the child, including -(i)treatment for cuts, bruises, and other injuries including genital injuries, if any;(ii)treatment for exposure to sexually transmitted diseases (STDs) including prophylaxis for identified STDs;(iii)treatment for exposure to Human Immunodeficiency Virus (HIV), including prophylaxis for HIV after necessary consultation with infectious disease experts;(iv)possible pregnancy and emergency contraceptives should be discussed with the pubertal child and her parent or any other person in whom the child has trust and confidence; and,(v)wherever necessary, a referral or consultation for mental or psychological health or other counselling should be made.
