Section 13 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
13. Separation of inmate suffering from infectious diseases.
- An inmate known or suspected to be suffering from an infectious disease in the remand home shall forthwith be removed to a hospital and if this is not practicable shall be isolated from others. If any infectious disease breaks out in a remand home, any child subsequently admitted shall so far as practicable be kept separate from those who are known or suspected to be suffering from disease.
