Section 19(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)Each juvenile admitted in an observation home shall be medically examined by the medial officer of the observation home as far as possible within forty-eight hours after his admission to the observation home and also in the case of a juvenile known to be awaiting removal to a juvenile home or special home, 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.
