Section 62 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
62. Emergencies.
(1)Whenever there is an out-break of an epidemic in an institution, the Officer-in-Charge of the institution shall arrange for the medical treatment in consultation with the District Medical authority or the Health Officer from the local Government.(2)Whenever a child suffers from infectious disease he/she shall be kept in a separate block or a Medical unit to prevent the spreading of diseases to other children.(3)A report shall be sent to the Commissioner, Women and Child Development immediately within twelve hours of the prevalence of epidemic either by e-mail or fax or by special messages.
