Section 55(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)A health record of each child in the institution shall be maintained in Form XXII on the basis of quarterly medical check-up. The medical record of each child shall be meticulously maintained in the file of the child. The record shall also include weight and height record, any sickness and treatment and other physical/mental problem if any.
