Section 28 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
28. Identity Photos.
- On admission to home established under the Act every child shall be photographed and three copies of the photograph shall be obtained. One photograph shall be kept in the case file of the child, one shall be fixed with the index card and the third one shall be kept in an album serially. The negative shall be kept in another album. The facilities for photographing must be made available within the institute.
