Section 6(4) in Protection of Children from Sexual Offences Rules, 2020
(4)The registered medical practitioner rendering medical care shall attend to the needs of the child, including:(a)treatment for cuts, bruises, and other injuries including genital injuries, if any;(b)treatment for exposure to sexually transmitted diseases (STDs) including prophylaxis for identified STDs;(c)treatment for exposure to Human Immunodeficiency Virus (HIV), including prophylaxis for HIV after necessary consultation with infectious disease experts;(d)possible pregnancy and emergency contraceptives should be discussed with the pubertal child and her parent or any other person in whom the child has trust and confidence; and,(e)wherever necessary, a referral or consultation for mental or psychological health needs, or other counselling, or drug de-addiction services and programmes should be made.
