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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(4)(j) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(j)Intake Procedure :- (i) Every new child who is brought to home, shall immediately be taken charge of by the counsellor or child welfare officer or designated officer, as the case may be.
(ii)The child shall be received with due care as provided under these rules, with dignity and love.
(iii)A brief orientation shall be given to the child on induction, to remove any inhibition from the mind of the child.
(iv)The child shall be immediately given bath, clothing, food etc. and medically examined.
(v)The designated officer shall enter the name of the child in the Admission Register and allocate appropriate accommodation facility.
(vi)The photograph shall also be taken immediately for records and the case worker shall begin the investigation and correspondence with the person, the child might have named.
(vii)The Officer-in-charge shall see that the personal belongings of every child received by the home is kept in safe custody and recorded in the Personal Belonging Register and the item must be returned to the child when he leaves the home.
(viii)The girl child shall be searched by a female member of the staff, and with due regard to decency.
(ix)The articles mentioned under rule 14 of these rules shall also be prohibited in case of children's homes.