10. Medical inspection.- Any qualified medical practitioner empowered in this behalf by the 1[State Government] may visit any reformatory or industrial school at any time, with or without notice to its managers or other person in charge thereof, in order to rep onto the chief inspector on the heath of the inmates and the sanitary condition of the school:
Provided that, in the case of a school for girls only, such practitioner shall, when practicable, be a woman.
