Section 74(15) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(15)Every child shall be entitled to communicate with his legal counsel provided that:(i)the rules of search and seizure shall apply to all legal counsels also;(ii)every such interview shall take place within the sight of a home official, though at a safe distance so as to be out of hearing;(iii)the person wishing to have an interview with the child in the capacity of his advocate shall apply in writing, giving his name, address and enrolment number with a copy of a vakalatnama, duly attested by the Board or the Committee or the Children's Court;(iv)any child who claims to have no counsel shall be permitted to meet the legal aid counsels who visit the Child Care Institution in the normal course.
