30. Medical inspection of Classifying Centres, Approved Centres or Institutions and After-care Homes or Hostels.
- Any registered medical practitioner empowered in this behalf by the State Government may visit any Classifying Centre, Approved Centre, Approved Institution or After-care Home or Hostel at any time with or without notice to its managers in order to report to the Director (Child Welfare) on the health of the inmates therein and the sanitary condition of the Centre, Institution or Home or Hostel.]
