(1)The Assistant Superintendent shall see that every newly admitted convicted prisoner is brought on the day of his admission or within a week next after his admission, fully equipped according to rules for examination before the Medical Officer who shall examine him thoroughly and enter in the Health Register in Form No. XII the details of prisoner's health. Such relevant details shall also be recorded at the time of his release.(i)his weight (both actual and physical equivalent), height and state of health, and (in the case of prisoners sentenced to rigorous imprisonment) the class of labour for which the prisoner is fit, and any other observations that may be considered necessary. If a prisoner is not in good health or is not fit for hard labour, the reason shall be clearly stated in the Health Register and also on the prisoner's History Ticket.(ii)whether the prisoner has been vaccinated or has had smallpox;(2)(i)The Medical Officer shall send any sick prisoner to the hospital for treatment;(ii)In case the Medical Officer has reason to think that a newly admitted woman prisoner is pregnant, he shall at once report the circumstances to the Superintendent for further action.(iii)The Medical Officer shall specially examine under-trial prisoners on admission for recent marks of violence and report immediately the result of such examination to the Superintendent.(3)If there is an observation ward for prisoners newly admitted into a prison, such prisoners shall be located in such observation ward until the Medical Officer directs that they shall be placed with other prisoners. If any epidemic is prevalent and accommodation for admission of new prisoners is provided outside the prison, such prisoners shall not be admitted within the prison till orders are given by the Medical Officer for their admission.(4)Newly admitted prisoners shall be provided with necessary bedding and protection from cold before they are sent inside, to the yard or barrack for confinement.
