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

19. Duties of the Medical Officers of Protective Homes.

(1)In addition to such other duties as may be assigned to the Medical Officer of a protective home by the Government from time to time in consultation with the Director, the Medical Officer shall visit the protective home every day except on Sunday and other holidays also, when necessary. He shall attend the health and cleanliness of the inmates, the treatment of the sick, the sanitation of the protective home, general inspection and supervision of food and all other matters connected directly or indirectly with the health of the staff and inmates of the home.
(2)On each visit to the protective home, the Medical Officer shall enter his remarks in the register in Form IX.
(3)The Medical Officer shall accompany the Chief Inspector during his Inspection of the protective home.
(4)During the absence of the Superintendent on short leave (other than casual leave) or during a vacancy in the post of the Superintendent for a short period, the Medical Officer, with the previous approval• of the Chief Inspector, may act as the Superintendent, in addition to his own duties.