Section 30(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)The Officer-in-Charge shall see that every juvenile/child received in the Home is searched and his personal property are inspected. Any money or valuables found with or on the child shall be kept in the safe custody of the Officer-in-Charge. Girls shall be searched only by a female member of the staff and with due regard to decency.
