Section 6 in The Haryana Prevention of Beggary Rules, 1972
6. Medical examination of arrested persons.
[Sections 7(1) and 17]. - Every person remanded to or detained in Reception Centre or Certified Institution shall wear such clothes as the superintendent may direct and submit to -(i)preliminary medical examination and such medical dressing as may in the opinion of the Medical Officer be necessary;(ii)such trimming or shaving of the hair on any part of the body of such person as may in the opinion of the Superintendent or the Medical Officer be necessary for the administration of medical treatment or for securing cleanliness and health :Provided that it does not injure the religious sentiments of the person;(iii)thorough cleaning and washing of the body with such material as may be necessary, and the complete removal of clothing if necessary, in order to secure this object.(2)(a)Notwithstanding anything contained in sub-rule (i) a Medical Officer who in pursuance of the provisions of Section 7 and sub-section (1) of Section 23 examines a person received in a Reception Centre under Sub-Section 13 shall carefully and thoroughly examine all parts of the body of such person and shall -(i)record the result of the examination in Form "B" if the person is in good health and in Form "C" if he is not in good health;(ii)keep a copy of such record in the case history of the person concerned; and(iii)report the result of his examination to the Superintendent :-Provided that a female shall be examined in the female section of the Reception Centre and as far as possible, by a Lady Medical Officer.(b)The Medical Officer shall arrange in the Reception Centre for immediate medical treatment of the person found to be a contagious leper or a lunatic pending orders of the [ - ] [See Legislative supplementary Part III, dated the 24th February, 1976.] Government under sub-sections (1) and (2) of Section 23 or of the Court under sub-section (3) of that section.(3)Without prejudice to the provisions of any other rule, minimum physical force necessary may be used to secure compliance with all or any of the provisions of sub-rule (1) or (2).
