7. Unprotected child to be vaccinated or re-vaccinated.
(1)The guardian of every unprotected child who has not been vaccinated shall procure its primary vaccination before the child attains the age of six months.(2)Every child before attainment of the age of thirteen years shall be re-vaccinated so that the interval between the primary vaccination and the first re-vaccination and between the two re-vaccinations, and between the last re-vaccination and his attaining the age of thirteen years shall not, in any case, be more than five years.(3)Whenever the residence of any unprotected child is changed the guardian of such child shall, within one month of such change of residence, notify the same to the Medical Officer of Health, or any other person authorised by him in this behalf, of the place from which the residence was changed furnishing full particulars as to the new residence of the child.(4)If a vaccinator finds that an unprotected child is not in a fit state of health to be vaccinated or re-vaccinated, he shall deliver to the guardian of such child a certificate to the effect that the child is not then in a fit state for vaccination or re-vaccination as the case may be. Such certificate shall remain in force for the period specified therein, but may be renewed from time to time by a vaccinator if such child continues to be unfit. The reason for the unfitness shall be specified in the certificate.(5)On the termination of the period of unfitness the guardian of such child shall take the child or cause it to be taken to a vaccinator to be vaccinated or re-vaccinated, or procure its vaccination or re-vaccination at his own house by a vaccinator:Provided that if the child is still found to be in a state unfit for vaccination or re-vaccination, the certificate granted shall be renewed.(6)If a vaccinator finds that an unprotected child is in a state of health fit for vaccination or re-vaccination he shall vaccinate or re-vaccinate such child, and deliver to its guardian a memorandum stating the date on which the vaccination or re-vaccination was performed, specifying the date, time and place at which the child should be present or be produced as the case may be, for inspection.(7)The Medical Officer of Health may at any time cancel any certificate given under this section if he is satisfied that the child was not unfit, and thereupon such certificate shall cease to be valid, and notice of such cancellation shall forthwith be given by him to the guardian of such child.
