Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 8 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958

8. Admission into, protective homes.

(1)On the admission of a woman or a girl into a protective home under the provision of the Act, she shall be examined by the Superintendent, who shall record the Inmate's Register in Form VI, the particular required to be shown in that register.
(2)The woman or girl admitted into a protective home shall then be supplied with a new set of clothes and the clothes worn by her at the time of her admission shall be destroyed, if they are in rags or in filthy and verminous condition. The clothing of every woman and girl to be detained for a period of two years or more shall, if they are not liable to be destroyed,be sold and the proceeds credited to the personal account of the woman or girl. In all other cases, the clothing of a woman or girl shall be returned to the parents, guardians or relatives of the woman or girl and if it is not possible to do so, shall be washed, tied up in bundle and stored and returned to the woman or girl on her discharge. She shall also be given a bath, which shall be of a disinfecting nature.
(3)The Superintendent of some other official of the protective home considered suitable by such Superintendent, shall then take the woman or girl to the nearest hospital for examination. If there is no hospital within a reasonable distance, the medical examination of the woman or girl shall be conducted by the nearest qualified lady doctor.
(4)Women or girls found to be suffering from any general disease shall be kept, as far as possible, separate from the other inmates of the protective home. Women or girls suffering from minor ailments shall be treated by the Medical Officer of the protective home. If any woman or girl is suffering from serious illness, she shall be taken to the nearest hospital for admission and a report shall immediately be sent to the District Superintendent of Police and to the nearest Magistrate. A copy of the report shall be simultaneously sent to the Chief Inspector.