Section 16 in The Maharashtra Borstal Schools Rules, 1965
16. Medical Examination of new inmates.
(1)The Principal shall be responsible to see that every newly admitted inmate is brought on the day or the day following his admission into a Borstal school for examination according to rules before the Maharashtra Medical Service Officer, who shall examine him thoroughly and record in his Health register in Form 'B' the following details; that is to say,-(a)Weight (both actual and physical equivalent).(b)Height.(c)State of health.(d)Class of labour for which the inmate is fit.(e)Whether the inmate has been vaccinated or has/had small pox.(f)Any other remarks.(2)If an inmate is not in a state of good health or is not fit for hard .labour, reasons, therefore, shall be recorded in the register referred to in sub-rule (1) and also in the personal Record Sheet of the inmate.(3)The Maharashtra Medical Service Officer shall admit any sick inmate to the hospital for treatment.(4)Every offender shall, on his admission to a Borstal school, be kept in quarantine for such period, not being less than ten days as the Medical Officer may consider necessary.(5)Where any epidemic disease is prevalent and accommodation for new admission has been provided outside the Borstal school, then offenders shall not be admitted within such school except in accordance with the orders of Medical Officer or, in his absence, by the Maharashtra Service Officer.(6)Offenders shall, on admission into a Borstal school, be provided with clothing and other equipment.
