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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(d) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(d)Medical-The children's home shall have arrangement for the medical facility preferably with doctor and nurse. All children brought into the home shall be medically examined initially within 24 hours of arrival. The routine medical check up of the children must be done on monthly basis. The sick children shall constantly be under medical supervision. In the event of break out of contagious/ infectious diseases, segregation must be ensured.