Section 5 in The Protection of Children from Sexual Offences Rules, 2012
5. Emergency medical care.
(1)Where an officer of the SJPU, or the local police receives information under section 19 of the Act that an offence under the Act has been committed, and is satisfied that the child against whom an offence has been committed is in need of urgent medical care and protection, he shall, as soon as possible, but not later than 24 hours of receiving such information, arrange to take such child to the nearest hospital or medical care facility centre for emergency medical care:Provided that where an offence has been committed under sections 3, 5, 7 or 9 of the Act, the victim shall be referred to emergency medical care.(2)Emergency medical care shall be rendered in such a manner as to protect the privacy of the child, and in the presence of the parent or guardian or any other person in whom the child has trust and confidence.(3)No medical practitioner, hospital or other medical facility centre rendering emergency medical care to a child shall demand any legal or magisterial requisition or other documentation as a pre-requisite to rendering such care.(4)The registered medical practitioner rendering emergency medical care shall attend to the needs of the child, including -(i)treatment for cuts, bruises, and other injuries including genital injuries, if any;(ii)treatment for exposure to sexually transmitted diseases (STDs) including prophylaxis for identified STDs;(iii)treatment for exposure to Human Immunodeficiency Virus (HIV), including prophylaxis for HIV after necessary consultation with infectious disease experts;(iv)possible pregnancy and emergency contraceptives should be discussed with the pubertal child and her parent or any other person in whom the child has trust and confidence; and,(v)wherever necessary, a referral or consultation for mental or psychological health or other counselling should be made.(5)Any forensic evidence collected in the course of rendering emergency medical care must be collected in accordance with section 27 of the Act.
