Section 31 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
31. Medical care.
(1)Every Home or Shelter provide adequate medical facilities to the inmates. Those requiring medical treatment shall be attended to by a Medical officer who shall be a registered medical practitioner, or sent to any Government Hospital.(2)The Medical officer shall visit the Home or Shelter as the case may be, regularly and examine the health of Every inmate at least once in a month and the result thereof shall be noted in the history ticket of the inmate.
