Section 68 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
68. Searches and Seizures.
(1)The Person-in-charge or other authorised functionary of the Home may conduct searches if required, and seize prohibited articles, if found.(2)The procedure in case of seizures shall be as under:(i)any prohibited article found during the search, shall be seized by the Personin- charge and a list of such seizure prepared;(ii)in case of arms, weapons, articles capable of being used as weapons or tools for criminal activities or addictive substances being found from a child or dormitory, the Person-in-charge shall conduct an inquiry to ascertain the presence of such articles and the persons responsible for such act;(iii)the Person-in-charge shall furnish his report in this respect to the police and inform the Board or the Committee at the earliest;(iv)the Board may initiate appropriate action upon such report or on the report forwarded by the Committee for disposal of the seized articles;(v)the State Government shall take appropriate action against the person responsible, if such person is an officer of the Child Care Institution or against the agency through whom the said person has been engaged or the Child Care Institution;(vi)the child responsible shall be dealt with in accordance with the Act and the rules made there under.(3)All the articles seized shall be destroyed or disposed off having regard to the nature of the articles, on the orders of the competent court, after being satisfied that the seized articles are not required in any inquiry or departmental action against any officer or in any criminal investigation and proceedings.
