- Every inmate of a school established or certified under section 7 shall, as soon as may be after admission therein and at such intervals of thereafter as may be prescribed and also whenever so required by the of Schools. managers of the school, be examined by a Medical Officer authorised in this behalf by the State Government, and a report of such medical examination shall forthwith he sent by the Medical Officer to the managers of the school as well as to the Chief Inspector:Provided that in the case of schools for the reception of girls only such Medical Officer shall, whenever practicable, he a woman.
