Section 38 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
38. Record by Medical Officer on admission and discharge of prisoners.
- In addition to complying with the provisions of Chapter IV of the Prisons Act, 1894 in regard to the admission, removal and discharge of prisoners, the Medical Officer shall record :-(1)at the time of admission of every prisoner to the jail, in the history-ticket of such prisoner(a)the state of prisoner's health ;(b)the prisoner's age and weight ;(c)if sentenced to labour, the class of labour (if any) for which the prisoner is, in the opinion of the Medical Officer fit; and(d)any other observations, which the inspection of the prisoner may disclose and which should, in the opinion of Medical Officer to be made;(2)at the time of the discharge of every prisoner from the jail, the Medical Officer shall enter, in the proper register, the state of health and the weight of the convict so discharged.
