Section 4(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)The following procedure shall be followed in respect of the newly admitted juveniles, namely -(a)Receiving and search;(b)hair-cut (unless prohibited by religion), issue of toiletry items;(c)disinfection and storage of juvenile's personal belongings and other valuables;(d)bath;(e)Issue of new set of clothes, bedding and other outfit and equipment (as per scales);(f)medical examination and treatment, where necessary and in case of any juvenile suspected to be suffering from contagious or infectious diseases, mental ailments, addiction, etc., he shall be immediately segregated in specially earmarked dormitories or wards or hospitals;(g)attending to immediate and urgent needs of the juvenile like appearing in examinations, interview letter to parent(s), personal problems etc., and(h)verification by the Officer-in-Charge of the order of the Board, identification marks, register entries, cash, other valuables, etc.
