Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(1) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(1)The Superintendent shall see that every juvenile received in the institution is searched, without adversely affecting the dignity of the juvenile, his personal belongings inspected and money or any valuables found with the juvenile is kept in the safe custody of the Superintendent/officer-in-charge.