Section 19 in The Juvenile Justice (Punjab) Rules, 1987
19. Medical Care.
(1)Each institution shall provide for the necessary medical staff and ensure that -(a)regular facilities are available for the medical treatment of inmates;(b)arrangements are made for the immunisation coverage; and(c)a system is evolved for the removal of serious cases to the nearest civil hospitals or treatment centres.(2)Immediate action in accordance with the provisions of section 48 of the Act shall be taken in respect in the juvenile who is/was suffering from leprosy, is/was of unsound mind or is/was addicted to a drug.(3)Each juvenile admitted in an observation home shall be medically examined by the medial officer of the observation home as far as possible within forty-eight hours after his admission to the observation home and also in the case of a juvenile known to be awaiting removal to a juvenile home or special home, within a similar period before such removal and further at any other time or times that may be considered necessary by the medical officer or the Superintendent.(4)An inmate known or suspected to be suffering from an infectious disease shall forthwith be removed to a Government hospital and if this is not practicable shall be isolated from other inmates. If any infectious disease breaks out in an institution and subsequently admitted, juvenile shall so far as practicable be kept separate from those who are known or suspected to be suffering from the infectious disease.(5)No surgical treatment shall be carried out on an inmate without the previous consent of his parent or guardian unless either the parent or guardian cannot be found and the condition of the inmate is such that any delay would in the opinion of the medical officer involve unnecessary suffering or injury to the health of the inmate.(6)A health chart on each juvenile in the institution shall be maintained on the basis of his quarterly medical check up.
