Section 10(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(1)Every institution shall provide for the necessary medical facilities so as to ensure that:-(a)Regular facilities are available for the medical treatment;(b)Arrangements are made for the immunization coverage; and(c)A system is evolved for referral of cases with deteriorating health or serious cases to the nearest civil hospital or recognized treatment centres.
