Section 74(12) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(12)If any objectionable or prohibited article is found in the search conducted before the meeting:(i)the said article shall be seized;(ii)the Person-in-charge shall conduct an inquiry to know the identity of the person(s) responsible for the article reaching the child;(iii)if the person(s) responsible are from the staff of the Child Care Institution, appropriate action will be initiated against them; and(iv)a detailed report of the inquiry and its result shall be forwarded to the Department and the Board or court of competent criminal jurisdiction.
