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State of Jharkhand - Section

Section 453 in Bihar Education Code, 1961

453. School Medical Officers.

- The duties of the school medical officers are to inspect individually the pupils in training schools and in High schools and in those middle schools which are situated in town where there are high schools to examine the sanitation of the school premises, and to deliver lectures on hygiene which must be attended by all school candidates for the Secondary School Examination.(G. O. no. 1289-M.R., dated the 5th August 1920; D. P. I.'s letter no. 6465 and circular no. 22, dated the 6th August 1920.)Note. - (1) The lady school medical officer also visits middle and junior basic teachers' training schools for women.
(2)Only new cases and all pupils previously found defective should be examined by the school medical officer at each visit. All pupils should, however, be re-examined when they reach the ages of 12 and 15. Arrangements for measuring and weighing the pupils should be made by headmasters, each school being supplied with the necessary equipments for the purpose.(Government Resolution no. 4756-E., dated the 4th October 1929.)
(3)A duplicate copy of the slip prepared by the medical officer, stating the pupils' ailment or defect should be made over by the headmaster to the pupils concerned. In the case of children whose parents are too poor to afford private treatment, the headmaster should make an endorsement to the effect on the slip and send the pupil to the nearest hospital. In the case of other pupils the slip should be sent to the parent or guardian. In all cases the pupils should be required to bring back the slips to the headmaster, duly endorsed by the doctor at the hospital or by the parent or guardian and the private medical practitioner, as the case may be. If any pupil fails to bring back the slip duly endorsed his or her case should be referred to the Managing Committee, with a view to exclude him or her from the school if it thinks fit.(Government Resolution no. 4756-E., dated the 4th October 1929.)