Section 9(1) in Jammu and Kashmir Juvenile Justice Rules, 2007
(1)Every institution shall provide for the necessary medical facilities so as to ensure that:(a)regular facilities are available for medical treatment;(b)arrangements are made for immunization coverage; and(c)the juveniles with deteriorating health or serious cases are referred to the nearest civil hospital or recognized treatment centre in which all the medical facilities shall be provided to them without any loss of time or delay.
