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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(10) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(10)The following procedure shall also be followed in respect of the newly admitted children in the reception unit:-
(a)Receiving and search of the child.
(b)Hair-cut if required (unless prohibited by religion), and issue of toiletry items.
(c)Disinfecting and storing of a child's personal belongings and other valuables.
(d)Bath.
(e)Issue of new set of clothes, bedding and other outfit and equipment (as per rules and scales).
(f)Medical examination and treatment, were necessary and in in case of any juvenile suspected to be suffering from contagious or infectious diseases, mental ailment, addiction etc. he he shall be immediately segregated in specially earmarked dormitories or wards or hospitals;
(g)Attending to immediate and urgent needs of the child's like appearing in examination, interview letter to parent or parent, personal problem etc.;
(h)Verification by the Office-in-Charge of the order of the Board or the Committee, identification marks of the child, entries in the register, cash and other valuables etc.
(i)Orientation of the child to the environment of the home and his rights.
(j)The officer shall work towards building a rapport with the child and encourage the child to speak about his whereabouts. Counselling and such other facilities shall be provided to the child.