102. [ Vaccination of convicts. [Part II, Rule 66.]
(1)The Medical Officer shall, as soon as conveniently may be after admission to jail, vaccinate or cause to be vaccinated every healthy convict who is not protected against small- pox.](2)[ It is unnecessary to require the vaccination of prisoners who on admission to jail-] [G. of I. letter No. 268, dated 30th August, 1912 and P.G. endorsement No. 355- (Home), dated 21st September, 1952.](a)are protected against small-pox, in the sense either of showing unmistakable signs of having suffered from the disease, or of bearing clear and well defined marks of previous vaccination, or(b)whether "protected" or not are to undergo sentences which will detain them in jail for a period not exceeding one month.(3)The Officer in medical charge of a jail has full discretion to dispense with vaccination or revaccination in any case including those of the nature specified in clauses (1) and (2) in which he considers it undesirable or unnecessary.
