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Report No. 135 450-I. Medical examination.- As far as practicable the following provisions shall be complied with, regarding the medical examination of female prisoners and consequential actions:- (a) On admission to jail, every female prisoner shall be medically examined by a lady medical officer and, wherever deemed necessary for medical reasons, be kept separately in a female enclosure for such period as, in the opinion of the Medical Officer concerned, may be necessary. (b) Every female prisoner shall also be medically examined on her re-admission to jail after release one bail, parole or furlough, by a lady medical officer. (c) If the officer-in-charge or the medical officer suspects that a female prisoner is pregnant, the female prisoner shall be sent to the District Hospital for detailed examination and report. (d) The Lady Medical Officer of the District Government Hospital to whom the female prisoner has been referred under clause (c) shall certify the state of her health, pregnancy, duration of pregnancy and probable date of delivery and the special diet, if any, to be prescribed and other measures to be adopted. (e) Gynecological examination of the female prisoner shall thereafter be performed in the District Government Hospital by a lady medical officer and proper pre-natal and ante-natal care shall be provided to the female prisoner recording to medical advice. (f) In cases of advanced stage of pregnancy, the female prisoner shall be shifted to a female ward of the Government Hospital. (g) A pregnant female prisoner referred to in clause (f) shall be kept in the women's ward of the Government Hospital for not less than fifteen days after the birth of a child or for such longer period as may be advised by the Gynaecologist. (See para. 2.27).    |
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