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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(3) in Haryana Children Rules, 1974

(3)Every child admitted to an institution shall be got medically examined from the Medical Officer of the institution or from the local hospital and the child to be found suffering from any venereal disease shall be kept, as far as possible, separate from other children. The child suffering from minor ailment shall be got treated from the Medical Officer of the institution but in case of serious illness he shall be taken to the nearest hospital for admission and a report to that effect shall be sent to the Chief Child Welfare Officer by the Superintendent of the institution.