Section 45 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
45. Medical Care.
- Every institution shall:(a)maintain a medical record of each juvenile or child on the basis of monthly medical check-up and provide necessary medical facilities;(b)ensure that the medical record includes weight and height record, any sickness and treatment, and other physica1or mental problem;(c)have arrangement for the medical facilities, including a doctor on call available on all working days for regular medical check-ups and treatment of juveniles or children;(d)have sufficient medical equipments to handle minor health problems including first aid kit with stock of emergency medicines and consumables;(e)train all staff in handling first aid;(f)tie-up with local Primary Health Centre, government hospital, medical colleges, other hospitals, clinical psychologists and psychiatrists and mental health institutes for regular visits by their doctors and students and for holding periodic health camps within the institutions;(g)make necessary arrangements made for the immunization coverage;(h)take preventive measures in the event of out break of contagious or infectious diseases;(i)set up a system for referral of cases with deteriorating health or serious cases to the nearest civil hospital or recognised treatment centres;(j)keep sick children under constant medical supervision;(k)admit a juvenile or child without insisting on a medical certificate at the time of admission;(l)arrange for a medical examination of each juvenile or child admitted in an institution by the Medical officer within twenty four hours and in special cases or medical emergencies immediately;(m)arrange for a medical examination of the juvenile or child by the Medical officer at the time of transfer within twenty four hours before transfer;(n)not carry out any surgical treatment on any juvenile or child without the previous consent of his parent or guardian, unless either the parent or guardian cannot be found and the condition of the juvenile or child is such that any delay shall, in the opinion of the medical officer, involve unnecessary suffering or injury to the health of the juvenile or child, or otherwise without obtaining a written consent to this effect from the officer-incharge of the institution;(o)provide or arrange for regular counselling of every juvenile or child and ensure specific mental health interventions for those in need of such services, including separate rooms for counselling sessions within the premises of the institution;(p)refer such children who require specialized drug abuse prevention and rehabilitation programme, to an appropriate centre administered by qualified personnel where these programmes shall be adopted to the age, gender and other specifications of the concerned child.
