Section 55(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Each institution shall provide for the necessary medical facilities to ensure that,-(a)regular facilities are available for the medical treatment;(b)arrangements are made for the immunization coverage;(c)a system is evolved for referral of serious cases to the nearest civil hospital or treatment centers;(d)that sick children shall be constantly under medical supervision;(e)in the event of break out of contagious/infectious diseases, segregation must be ensured.
