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Report No. 135 2.27. Medical examination.- As regards the specific safeguards, we propose that a female prisoner on admission to jail should be medically examined by a lady medical officer and, wherever deemed necessary for medical reasons, she should be kept separately in a female enclosure for such period as in the opinion of the medical officer may be necessary. Medical examination of female prisoners should also be made on readmission to the jail after release for a specific purpose. While this provision will apply to every female prisoner, some specific provision should be needed in the case of a female prisoner who is pregnant. Our proposal in this regard are as under:- (i) If the officer-in-charge of 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. (ii) The Lady Medical Officer of the District Government Hospital to whom the female prisoner has been referred 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. (iii) Gynecological examination of the female prisoner shall thereafter be performed in the District Government Hospital by a lady medical officer and proper prenatal and ante-natal care shall be provided to the female prisoner, according to medical advice. (iv) In cases of advanced stage of pregnancy, the female prisoner shall be shifted to a female ward of the Government Hospital. (v) Such a pregnant female prisoner shall be kept in the woman'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.    |
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