Section 14 in Jammu and Kashmir Juvenile Justice Rules, 2007
14. Articles found on search and inspection.
(1)The Officer-in-Charge/Superintendent of Home 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/Superintendent of Home.(2)Girls shall be searched by a female member of the staff with due regard to decency.(3)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 Belongings Register.(4)The entries made in the Personal Belongings Register, relating to each juvenile, shall be read over to the juvenile in the presence of a witness whose signature shall be obtained in token of the correctness of such entries and it shall be countersigned by the Officer-in-Charge/Superintendent of Home.
