Section 14 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
14. Surgical treatment on the children.
- No surgical treatment shall be carried out on an inmate without the previous consent of his parent or guardian [unless no reply is received from the parent or guardian within a reasonable time to any request made to him for giving the consent or] [Substituted by G. N. of 20.12.1957.] the parent or guardian cannot be found or the condition of the inmate is such that any delay would in the opinion of the Medical Officer involve unnecessary suffering or injury to health.
