Section 51(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(1)The following procedure shall be followed in respect of the newly admitted juvenile:(a)receiving and search. The girl juvenile or child shall be searched by a female member of the staff, and both the girl and boy shall be searched with due regard to decency and dignity;(b)disinfection and storing of juveniles personal belongings and other valuables, entry of belongings in a separate register;(c)bath and haircut (unless prohibited by religion);(d)issue of toiletry items, new set of clothes, bedding and other outfit and equipment (as per scales);(e)medical examination and treatment where necessary and in case of every juvenile suspected to be suffering from contagious or infectious diseases, mental ailments or addiction;(f)segregation in specially earmarked dormitories or wards or hospitals in case of a child suffering from contagious disease requiring special care and caution;(g)attending to immediate and urgent needs of the juveniles like appearing in examinations, interview, letter to parents, personal problems and verification by the superintendent of age of juvenile as per order of the Board or the Committee.
