Section 47 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
47. Medical Care.
(1)Each Home or institution shall provide for at least one resident Medical Officer or a nurse and other necessary medical staff and ensure that,-(a)regular facilities are available for the medical treatment for inmates.(b)arrangements are made for the immunisation coverage; and(c)a system is evolved for the removal of serious cases to the nearest civil hospitals or treatment centres.(2)The Home or institutions shall have visiting Medical Officer for boys and girls. The Medical Officer shall visit the home twice a week to see the health and cleanliness of the children, treatment of the sick, sanitation of the premises and all such matters as are connected directly or indirectly with the health of the inmates and staff. The pharmacist attached to the Homes shall carry out the lawful orders of the Medical Officer and be subordinate to him in matters connected with the medical works of the Home and to the Superintendent in other matters. A medical chart shall be maintained in respect each child.(3)The Officer-in-Charge of an institution shall cause every children to be weighed and height to be measured on admission and thereafter in the first week of every month. A record of such weighing shall be made in a register in prescribed form. Any child who looses weight shall be specially brought to the notice of the Medical Officer.(4)Special care shall be taken with regard to children of poor physique on admission, in which a small loss of weight may have a serious impact. In such cases the recommendation of the Medical Officer shall be strictly adhered to.(5)Each juvenile/child admitted in a Home shall be medically examined by the Medical Officer within a period of twenty four hours, and in special cases within a period of forty eight hours and also at the time of transfer of the juvenile/child to the another Home within a similar period before transfer and further at any other time that may be considered necessary by the medical officer or the Office-in-charge.(6)No surgical treatment can be carried out on any juvenile/child without the previous consent of his parent or guardian or, unless either the parent or guardian cannot be found and the condition of the juvenile/child is such that any delay would, in the opinion of the medical officer, involved unnecessary suffering. or injury to the health of the juvenile/child, or without obtaining a direction to this effect from the Competent Authority.(7)The health record of each juvenile in the Home shall be maintained on the basis of quarterly medical check up. The routine medical check up of the children must be done on monthly basis. The details of the health of the each child should be recorded properly and systemically.(8)The medical record of each child shall be maintained in the file of the child. Record shall also include weight and height record, any sickness and treatment, and any other physical or mental problem, if any.(9)The Officer-in-charge of the institution shall ensure that the above directions are complied with.(10)The medical officer shall be responsible for the supervision of the health and hygienic condition of the entire campus. He should take special care to protect the children from skin decease or any type of nutritional deficiencies.(11)The sick children shall constantly be under medical supervision.(12)In the event of break out of contagious or infectious diseases segregation must be ensured.(13)The medical service shall include immunization facility as specified under the National Immunization Scheme.(14)The home shall have networking with local doctors and hospitals for referral cases.
