Section 60 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
60. Privacy.
(1)The possession of personal effects is a basic element of the right to privacy and essential to the psychological well being of the child. The right of every child to possess personal effects and to have adequate storage facilities for them shall be fully recognized and respected.(2)Every institution shall have a locker for each child where he or she can store his or- her personal belongings.(3)In every institution, a register of money, valuables and other articles, which the child wishes to entrust for safekeeping, shall be maintained which may be called the "Personal Belonging Register". The entries relating to each child shall be read over to child in the presence of a witness whose signature shall be obtained in token of the correctness of such entries. All such entries shall be countersigned by the Officer-in-Charge.(4)The money, valuables and other articles shall be kept with the Officer-in-Charge in safe custody.(5)When such child is transferred from one institution to another, all his property, valuables, shall be sent along with the child to the Officer-in-Charge of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.(6)At the time of the release of such juvenile, the property or valuables kept in safe custody and the money deposited in the name of child shall be handed over to the child and an entry made in that behalf in the register. Such entry shall be signed by the Officer-in-Charge.(7)When a child of an institution dies, therein the property left by the deceased and the money deposited in the name of the child shall be handed over by the Officer-in-Charge to any person who establishes his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no claimant appears within a period of six months from the date of death/escape of such juvenile the property and amount shall be disposed of as per the decision taken by the monitoring and evaluation committee.(8)Prohibited Articles. - No person shall bring into institution the following prohibited articles-(a)Fire-arms or other weapons, whether requiring licence or not (like, lathi, spears, swords etc.);(b)Alcohol and spirit of every description;(c)Bhang, Ganja, Opium and other narcotic/psychotropic substances;(d)Tobacco; or(e)Any other article specified in this behalf by the State Government by general or special order.
