(1)Mandatory immunisation with MMR vaccine in children, Rubella vaccine in adolescent in girls and Hepatitis B vaccine in infancy should be introduced [in a phased manner] [Inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] as part of the on going [free Immunisation programme] [In place of words 'immunisation programme' substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] of the State.(2)The State shall endeavour to make possible Maternity leave of 6 months in all sectors of employment including for adoptive mothers and single parents.(3)Creches and day care centers for infants and children of working mothers in all sectors of employment [may] [In place of words 'should' substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] be set up at the work site or close to the same, in cities and villages, to the maximum extent of available resources.(4)The State should ensure the creation and maintenance of comprehensive Health cards inclusive of growth and developmental, immunisation and other records for all infants and children including those in crèches, homes and schools, and migrant children.(5)The State shall seek to provide for palliative and terminal care for infants and children with life threatening and terminal illnesses like cancer and HIV/AIDS.(6)That State shall take effective steps so that parents do not transmit the HIV virus to their child.(7)It shall be the duty of all individuals, organizations, institutions etc., to keep their immediate environment clean and free of garbage, faeces, and other items harmful to children. Non-observance of the provisions of this sub-section will carry a penalty which may range from Rs. 100/- to Rs. 1000/-.(8)The State shall strive to reach higher standards for children by protecting them from malaria and from all avoidable illness and diseases.(9)Special provisions shall be made for the treatment, education and integration of all children with leprosy.(10)Special attention shall be given to issues of substance [psycho - social well being] [Inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] drug and alcohol abuse in children.(11)[ No medical institution or clinic or hospital or nursing home shall reject admission or treatment of a child or pregnant mother who has any illness or disease or ailment which has a social stigma attached with it, such as Leprosy, AIDS, etc.(12)Any contravention or non-adherence of the provisions of this section, except for sub-section (7), shall be dealt with by the Competent Authority only and shall be punishable with a fine which may extend to Rs. 50,000/-.] [Sub-section 11 and 12 Inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]
