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State of Madhya Pradesh - Section

Section 11 in The M.P. Chechak Tika Adhiniyam, 1968

11. Inspection after vaccination and further action in case of unsuccessful vaccination.

(1)When a vaccinator vaccinates a child, he shall advise its parents or guardian to bring the child to him at a reasonable hour on the same day in the week following immediately after the day on which the vaccination is performed, for the purpose of inspecting and ascertaining the result of the vaccination.
(2)If on such inspection, the vaccinator is satisfied that the vaccination has been successful, he shall deliver to the parent or guardian a certificate of successful vaccination in the prescribed form mentioning Batch No. of F.D. Vaccine used and its expiry date.
(3)If on such inspection, the vaccinator is satisfied that the vaccination is not successful such parent or guardian shall cause the child to be again vaccinated and thereafter the procedure specified in sub-section (1) shall be followed for a second time.
(4)The procedure specified in sub-section (3) shall, in the event of the vaccination being unsuccessful on the second occasion, be followed for the third and the last time, in the presence of Superintendent of Vaccination.
(5)If the vaccinator finds that the vaccination of a child is unsuccessful for the third time, and the child is insuscepectible of successful vaccination, he shall report the matter to the Superintendent of Vaccination who shall deliver to the parent or guardian of such child a certificate of insusceptibility to successful vaccination in the prescribed form under his signature, and the parent or guardian of such child shall not henceforth be required to cause the child to be vaccinated.B-Revaccination