Section 4(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(2)The following procedure shall be followed in respect of the newly admitted juveniles(a)Receiving and search;(b)Haircut (Unless prohibited by religion), issue of toiletry items;(c)Disinfection and storing of juvenile's personal belonging 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, where necessary. Any juvenile suspected to be suffering from contagious/infectious diseases, mental ailments, addiction, etc., shall be immediately segregated in specially earmarked dormitories or wards or hospitals.(g)Attending to immediate and urgent needs of the juvenile's like interview letter to parent(s) personal problems etc., and(h)Verification by the Officer-in-charge of order of the Juvenile Justice Board, identification marks, re-register entries, cash, property, etc.
