Section 50(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(1)The following procedure shall be followed in respect of the newly admitted juveniles or children:(a)receiving and search;(b)disinfection and storing of juvenile's personal belongings and other valuables;(c)bath and haircut (unless prohibited by religion);(d)issue of toiletry items; new set of clothes, bedding and other outfit and equipment (as per scales);(e)medical examination and treatment where necessary and in case of every juvenile suspected to be suffering from contagious or infectious diseases, mental ailments or addiction;(f)segregation in specially earmarked dormitories or wards or hospitals in case of a child suffering from contagious disease requiring special care and caution; and(g)attending to immediate and urgent needs of the juveniles like appearing in examinations, interview letter to parents, personal problems and verification by the officer-in-charge of age of juvenile as per order of the Board.
