Section 55(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)Each institution shall provide for the necessary medical facilities to ensure that, -(a)Regular facilities are available for the medical treatment;(b)Arrangements are made for the immunization coverage;(c)A system is evolved for referral of serious cases to the nearest civil hospital or treatment centers;(d)That sick children shall be constantly under medical treatment supervision;(e)In the event of break out of contagious/infectious diseases, segregation must be ensured.
