- Any registered medical practitioner empowered in this behalf by the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Goverment may visit any certified school at any time with or without notice to its Managers in order to report to the Chief Inspector on the health of the inmates and the sanitary condition of the school:Provided that the for the medical examination of a girl inmates the medical practitioner shall be a woman.
