Section 25 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
25. Medical care for institutions.
- Each of the institutions under Sections 8,9,34.37, and 44 of the Act shall provide for the necessary medical staff and ensure that (a) regular facilities are available for the medical treatment of children (b) arrangements are made for the immunisation coverage: and (c) a system is evolved for the removal of serious cases to the nearest civil hospital or treatment centres.
