Section 8 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
8. Clearing and Medical examination of persons remanded to or detained in a receiving Centre or certified institution.
(1)Every person remanded to or detained in a receiving centre or certified institution shall-(a)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 if the hair on any part of the person, as may, in the opinion of the Superintendent or the Medical Officer be necessary for administration of medical treatment or securing cleanliness and health;(iii)thorough cleansing and washing of the body with such material as may be provided and the complete removal of the clothing in order to secure this object;(b)wear such clothes as the Superintendent may direct.(2)(a)Notwithstanding anything contained in sub-rule (1), the Medical Officer, who in pursuance of the provisions of sub-section (1) of Section 26 examines a person received in a receiving centre under Section 25, shall carefully and thoroughly examine all parts of the body of such person, and shall-(i)record the result of his 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 receiving centre and, as far as possible, by a Lady Medical Officer.(b)The Medical Officer shall arrange in the receiving centre for any immediate medical treatment of the person found to be a contagious leper or a lunatic pending orders of the State Government under sub-section (1), (2) or (3) of Section 26 or the Court under the proviso to sub-section (3) of Section 26.(3)Without prejudice to the provisions of any of these rules, the minimum physical force necessary may be used to secure compliance with all or any of the provisions of sub-rules (1) and (2).
