Section 3 in The Tamil Nadu Borstal Schools Rules, 1938
3.
The Medical Officer shall, as soon as possible after admission and thereafter at intervals of not more than one month, subject every inmate of the school to a detailed medical examination and record his findings in such form as may be directed by the Inspector-General, from time to time, and shall without delay bring to the notice of the Superintendent any matter of importance affecting the health of the hamate for such action as may seem called for.
