147. Record by Medical Officer on admission and discharge of prisoners.
- In addition to complying with the provisions of Chapter IV of Act, in regard to the admission, removal and discharge of prisoners, the Medical Officer shall record or cause to be recorded, under his superintendence, -(1)(i)at the time of the admission of every prisoner to the jail in the admission register and history-ticket of such prisoner;(a)the state of the prisoner's health;(b)the prisoner's age and weight;(c)if sentenced to labour, the class of labour (if any) for which the prisoner is, in the opinion of the Medical officer, fit; and(d)any other observations which the inspection of the prisoner may disclose and which should, in the opinion of the Medical Officer, be made;(ii)at the time of the discharge of every prisoner from the jail, enter in the admission register, the state of health and the weight of the convict so discharged.(2)The Medical Officer shall satisfy himself that the private clothing of a newly admitted prisoner is cleaned, and, if necessary disinfected before removal to the godown.(3)If the Medical Officer has reason to believe that any female prisoner is pregnant, he shall report the circumstances to the Superintendent.(4)When a prisoner with injury on his body is admitted into a prison from police custody, his medical examination shall be conducted in the manner prescribed in sub-para (I) of Para 396.
