Section 71(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)One photograph shall be kept in the case file of the juvenile or the child, one shall be fixed with the index card, a copy shall be kept in an album serially numbered with the negative in another album, and a copy of the photograph shall be sent to the Board or Committee as the case may be, as well as to the District Child Protection Unit or the State Child Protection Society.
