Section 10 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
10. Medical care.
(1)Each institution shall provide for the necessary medical facilities to ensure that-(a)regular facilities are available for the medical treatment;(b)arrangements are made for the immunization coverage; and(c)a system is evolved for referral of serious cases to the nearest civil hospital or treatment centres.(2)Each juvenile admitted in an observation home shall be medically examined by the Medical Officer within 24 hours, in special cases within 48 hours, and also at the time of transfer of the juvenile to a special home within a similar period before transfer and further at any other time that may be considered necessary by the Medical Officer or the Officer-in-charge.(3)No surgical treatment shall be carried out on any juvenile without previous consent of his parent or guardian, unless either the parent or guardian cannot be found and the condition of the juvenile is such that any delay would, in the opinion of the Medical Officer, involve unnecessary suffering or injury to the health of the juvenile. Proper direction to this effect must be obtained from the Juvenile Justice Board within the shortest possible time.(4)A health record of each juvenile in the institution shall be maintained on the basis of quarterly medical check up.
