Section 70 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
70. Identity Photos.
(1)On admission to a home established under the Act, every juvenile or child shall be photographed(2)One photograph shall be kept in the case file of the juvenile or child, one shall be fixed with the index card, one shall be kept in an album serially numbered with the negative in another album and one photograph shall be sent to the Board or Committee, as the case may be, as well as to the District or the State Child Protection Unit.(3)In case of a child missing from an institution or in case of lost children received by an institution, a photograph of the child with relevant details shall be sent to the missing persons bureau and the local police station.
