Section 29(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)Every child care institution shall,-(i)maintain a medical record of each child on the basis of half-yearly medical check-up and provide necessary medical facilities;(ii)ensure that the medical record includes weight and height record, any sickness and treatment and other physical or mental problems;(iii)arrange a doctor on call during times of emergency;(iv)training shall be imparted to all staff in handling the first aid;(v)make necessary arrangements for the immunisation of children;(vi)take preventive measures in the event of outbreak of contagious or infectious diseases;(vii)not carry out any surgical treatment or hospitalisation on any child without the previous consent of the parent or guardian. Unless the parent or guardian cannot be contacted and the condition of the child is such that any delay would in the opinion of the medical officer, involve unnecessary suffering or injury to the health of the child the Officer-in-charge or the Superintendent shall take a final decision in the matter. Thereafter, the Child Welfare Committee and the District Child Protection Officer shall be informed;(viii)provide or arrange for counselling of children and ensure specific mental health interventions for those in need of such services;(ix)refer children who require specialised drug de-addiction and rehabilitation programme to an appropriate centre and necessary treatment shall be given.
