Section 15 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
15. Articles found on search and inspection.
(1)The Officer-in-charge shall see that every juvenile received in the institution is searched, his personal effects inspected and any money or valuables found with or on the person of the juvenile is kept in the safe custody of the Officer-in-charge. Girls shall be searched by a female members of the staff and with due regard to decency.(2)In every institution, a register of money, valuables and other articles found with or on the person of a juvenile received therein shall be maintained which may be called the "Personal Belonging Register".(3)The entries relating to each juvenile shall be read over to juvenile 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.
