Section 34(3) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(3)Every Child Care Institution may:(i)arrange for medical examination of each child admitted in an institution by the Medical Officer within twenty- four hours of admission and in special cases or medical emergencies immediately;(ii)arrange for a medical examination of child by the Medical Officer at the time of transfer within twenty four hours before transfer;(iii)maintain a medical record of each child on the basis of monthly medical check-up and provide necessary medical facilities;(iv)ensure that the medical record includes weight and height record, any sickness and treatment, and other physical or mental problems;(v)have facilities for quarterly medical check-ups including dental check-up, eye testing and screening for skin problems and for treatment of children;(vi)every institution to have first aid kit and all staff be trained in handling first aid;(vii)make necessary arrangements for the immunization of children;(viii)take preventive measures in the event of out-break of contagious or infectious diseases;(ix)keep sick children under constant medical supervision;(x)not carry out any surgical intervention in a hospital on any child without the previous consent of his parent or guardian, unless the parent or guardian cannot be contacted and the condition of the child is such that any delay would, in the opinion of the medical officer, involve unnecessary suffering or injury to the health of the child or danger to life, or without obtaining a written consent to this effect from the Person-in-charge of the institution;(xi)provide or arrange for regular counseling of every child and ensure specific mental health interventions for those in need of such services, including separate rooms for counseling sessions within the premises of the institution and referral to specialized mental health centres, where necessary; and(xii)refer such children who require specialized drug de-addiction and rehabilitation programme, to an appropriate centre administered by qualified persons where these programmes shall be adopted to the age, gender and other specifications of the child concerned.
