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State of Maharashtra - Section

Section 37 in The Maharashtra Borstal Schools Rules, 1965

37. Medical Care.

(1)In every school, there shall be provided by the State Government a hospital for the treatment of sick inmates. It shall be properly equipped and furnished.
(2)The Medical Officer in-charge of the Hospital shall have the care of the mental and physical health of every inmate. He shall visit the sick inmates every day. Every inmate who complains of illness shall be immediately brought before the Medical Officer who shall examine and decide whether the inmate should be treated in the hospital or detained therein for observation or treated in any hospital outside.
(3)The Medical Officer shall advise the Principal regarding the fitness of an inmate for games, exercise and training.
(4)All raw and cooked food shall be approved by the Medical Officer before it is used.
(5)The Medical Officer may alter the scale of diet in any deserving case on medical grounds, which shall be recorded in the Report Book.