Section 33(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)Every girl child shall be subjected to medical examination within 24 hours of her admission by a lady Medical Officer either by the Government doctor or by the panel of approved lady doctors maintained in the institution. Every child on admission shall be kept in the Reception Unit till such time the enquiry related to the child is completed by the Child Welfare Committee.
