(3)Where action has been taken under sub-rule (1) in the case of a child suffering from an infectious or contagious disease, the authority empowered by the Government under sub-rule (1), before restoring the said child to his partner in marriage, if there has been such, or to the guardian, as the case may be, shall, where it is satisfied that such action will be in the interest of the said child, call upon his partner in marriage or the guardian, as the case may be, to satisfy it by submitting to medical examination that such partner or guardian will not reinfect the child.
