Section 19(4) in The Juvenile Justice (Punjab) Rules, 1987
(4)An inmate known or suspected to be suffering from an infectious disease shall forthwith be removed to a Government hospital and if this is not practicable shall be isolated from other inmates. If any infectious disease breaks out in an institution and subsequently admitted, juvenile shall so far as practicable be kept separate from those who are known or suspected to be suffering from the infectious disease.
