Section 12 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
12. Medical Examination of children.
- Each child shall be medically examined by the Medical Officer within forty-eight hours, or in special cases within seventy-two hours, after his admission to the remand home, and also, in the case of a child known to be awaiting removal to a certified school, within a similar period before such removal, and further at any other time or times that may be considered necessary by the Medical Officer or the Superintendent. Such examination shall include any steps necessary to ascertain whether venereal disease is present in cases where reason exists to suspect its presence. Such examination may take place either at the remand home or if the Medical Officer desires it, at a suitable clinic.
