Section 50 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
50. Articles found on search and inspection.
(1)The Officer Incharge shall see that every juvenile received in the institution is searched, his personal belongings inspected and money or any valuables and cell phone found with the juvenile is kept in the safe custody of the Officer Incharge(2)Girls shall be searched by a female member of the staff with due regard to decency and dignity.(3)In every institution, a record of money, valuables, cell phone and other articles found with a juvenile shall be maintained in the "Personal Belongings Register".(4)The entries made in the Personal Belongings Register, relating to each juvenile, shall be read over to juvenile in the presence of a witness, whose signature shall be obtained in token of the correctness of such entries and it shall be countersigned by the Officer Incharge
