Section 36 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
36. Removal to Civil Hospitals for treatment.
- Whenever the medical officer of a protective home considers it necessary to remove an inmate to a Civil Hospital for treatment as an indoor patient, he shall draw up a full statement of the case and forward the same to the Superintendent, who shall forthwith cause the inmate concerned to be sent to the hospital temporarily.(1)The inmate shall immediately proceed under escort to the Hospital and present herself to the Officer Incharge of the Hospital.(2)The inmate shall be an indoor patient in the Hospital and shall not leave it until formally discharged therefrom.(3)The authorities of the Hospital shall give intimation to the Superintendent concerned before discharging the inmate from the Hospital. On receipt of intimation, the Superintendent shall arrange for an escort to fetch the inmate. The railway warrant, subsistence allowance, bus or other fare and any other allowances necessary for the inmate and shall be given to the escort so arranged by the Superintendent. Such charges shall also be paid to the escort while removing the inmate from the protective home to the Hospital.(4)When an inmate is removed for treatment to a Civil Hospital, no charges shall be made against the protective home for the treatment and diet given to the inmate in the Hospital.
