Section 53A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Whenever the person of a female is to be examined under this section, the examination shall be made only by, or under the supervision of, a female registered medical practitioner.The word, "Person" used in this sub-section applies only to those parts of the body the expose which would violate a woman's modesty.Explanation. - In this section and in sections 53B and 53C, -(a)"examination" shall include the examination of blood, blood stains, semen, swabs in case of sexual offences, sputum and sweat, hair samples and finger nail clippings by the use of modem and scientific techniques including DN A profiling and such other tests which the registered medical practitioner thinks necessary in a particular case;(b)"registered medical practitioner" means a medical practitioner who possess any medical qualification as defined in clause (h) of section 2 of the Medical Council Act, 1956 and whose name has been entered in a State Medical Register.
