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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4)(d) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(d)Medical.- (i) The children's home shall have arrangement for the medical facility preferably with doctor and nurse.
(ii)All children brought into the home shall be medically examined initially within 24 hours of arrival.
(iii)The routine medical checkup of the children must be done on monthly basis.
(iv)The sick children shall constantly be under medical supervision.
(v)In the event of break out of contagious or infectious diseases segregation must be ensured.
(vi)The medical service shall include immunization facility as specified under the National Immunisation Schedule.
(vii)The home shall have networking with local doctors and hospitals for referral cases.
(viii)The medical record of each child shall be meticulously maintained in the file of the child which shall also include weight and height record, any sickness and treatment, and other physical or mental problem, if any.