Section 10 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
10. Medical care. [Section 68(2)(iii)(iv)].
(1)Every institution shall provide for the necessary medial 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 recognised treatment centres.(2)Each juvenile admitted in an observation home shall be medically examined by the Medical Officer within 24 hours and in special cases within 48 hours giving the reasons therefor, and also at the time of transfer for the juvenile to a special home, within a similar period before transfer and further at any other time that may be considered necessary by the Medical Officer or the Officer-in-charge.(3)No surgical treatment shall be carried out on any juvenile without the previous consent of his parent or guardian, unless either the parent or guardian cannot be found and the condition of the juvenile is such that any delay shall, in the opinion of the medical officer, involve unnecessary suffering or injury to the health of the juvenile, or without obtaining a direction to this effect from the Board.(4)A health record of each juvenile in the institution shall be maintained on the basis of quarterly medical check-up.
