Section 19 in The Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
19. Duties of the Medical Officers of protective Homes [Section 23(1)].
(1)In addition to such other duties as may be assigned to the Medical Officer of a protective home by the State Government from time to time in consultation with the Chief Inspector, the Medical Officer shall visit the protective home every day except on Sundays and other holidays; and on Sundays and holidays also, when necessary. He/she shall attend to the health and cleanliness of the inmates, the treatment of the sick, the sanitation of the protective home, general inspection and supervision of food and all other matter connected directly or indirectly with the health of the staff and inmates of the home;(2)On each visit to the protective home, the Medical Officer shall enter his/her remarks in the register in Form XI.(3)The Medical Officer shall accompany the Chief Inspector during his/her inspection of the protective home.(4)During the absence of the Superintendent on short leave (other than casual leave) or during a vacancy in the post of the Superintendent for a short period, the Medical Officer, with the previous approval of the Chief Inspector, may act as the Superintendent, in addition to his/her own duties.
