Section 67(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(5)The Person-in-charge shall ensure that appropriate security measures are employed at all times, including the following:(i)There shall be sufficient number of guards at all times in different shifts to be posted at the points to be identified by the Person-in-charge in consultation with security in-charge and the Department.(ii)Any child, who complains of a medical problem or any other problem at night, shall report to the caregiver concerned. The caregiver shall take such necessary steps as may be required and in case of emergency shall inform the medical officer concerned or the Person-in-charge as the need may be, who shall immediately take appropriate steps.(iii)A duty roster shall be prepared and displayed at some prominent place in the premises of the Child Care Institution by the Person-in-charge.
