Section 34 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
34. Medical Care.
(1)In all Child Care Institutions, a medical officer shall be made available on call whenever necessary for regular medical checkup and treatment of children.(2)A nurse or a para medic shall be available round the clock in all Child Care Institutions.(3)Every Child Care Institution may:(i)arrange for medical examination of each child admitted in an institution by the Medical Officer within twenty- four hours of admission and in special cases or medical emergencies immediately;(ii)arrange for a medical examination of child by the Medical Officer at the time of transfer within twenty four hours before transfer;(iii)maintain a medical record of each child on the basis of monthly medical check-up and provide necessary medical facilities;(iv)ensure that the medical record includes weight and height record, any sickness and treatment, and other physical or mental problems;(v)have facilities for quarterly medical check-ups including dental check-up, eye testing and screening for skin problems and for treatment of children;(vi)every institution to have first aid kit and all staff be trained in handling first aid;(vii)make necessary arrangements for the immunization of children;(viii)take preventive measures in the event of out-break of contagious or infectious diseases;(ix)keep sick children under constant medical supervision;(x)not carry out any surgical intervention in a hospital on any child without the previous consent of his parent or guardian, unless the parent or guardian cannot be contacted and the condition of the child is such that any delay would, in the opinion of the medical officer, involve unnecessary suffering or injury to the health of the child or danger to life, or without obtaining a written consent to this effect from the Person-incharge of the institution;(xi)provide or arrange for regular counselling of every child and ensure specific mental health interventions for those in need of such services, including separate rooms for counselling sessions within the premises of the institution and referral to specialized mental health centers, where necessary; and(xii)refer such children who require specialized drug de-addiction and rehabilitation programme, to an appropriate centre administered by qualified persons where these programmes shall be adopted to the age, gender and other specifications of the child concerned.(4)Baseline investigation of Complete Blood Count (CBC), Urine Routine, HIV, VDRL, Hepatitis B and Hepatitis C tests and allergy or addiction to drugs shall be conducted for all children at the time of entry into the institution as suggested by the doctor after examining the child.(5)Test for pregnancy or diseases for victims of sexual offences shall be conducted, if required by the order of the Board or the Committee or the Children's Court. In such cases the District Child Protection Unit shall facilitate following of the procedures laid down in the Medical Termination of Pregnancy Act, 1971, if so needed.(6)The State Government through the District Child Protection Unit shall make provisions for those children diagnosed with special problems such as hormonal problems, immune -compromised diseases, physical and mental disabilities on the recommendation of the medical officer. The children shall be kept in special care homes or hospitals and avail necessary medical/ psychiatric and psychological support or treatment.(7)All girls who have attained puberty shall undergo health assessment to detect iron deficiency. Necessary dietary plan and medicines shall be prescribed by the nutritionist and appointed doctor, if need be.(8)A psycho- social profile of every child shall be maintained by the Child Care Institution and updated every month. Special observations may be recorded, when required. Person-incharge of the institution shall ensure that any recommendations made shall be duly complied with.
