Section 47(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)Each Home or institution shall provide for at least one resident Medical Officer or a nurse and other necessary medical staff and ensure that,-(a)regular facilities are available for the medical treatment for inmates.(b)arrangements are made for the immunisation coverage; and(c)a system is evolved for the removal of serious cases to the nearest civil hospitals or treatment centres.
