Section 55(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(3)Each child admitted in any home shall be medically examined by the Medical Officer within 24 hours and also at the time of transfer/release/leave of the child to a Special Home or in case of children in need of care and protection before any family/community placement, within a similar period before transfer and further at any other time that may be considered necessary by the Medical Officer or the Officer-in-Charge. The child shall be oriented to the need for such an examination. Such medical examination shall be conducted by trained and sensitized medical professionals in a manner that protects the dignity and rights of the child.
