Section 61(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(4)The Person-in-charge shall inspect the Child Care Institution as often as possible but not less than twice a day. He shall make a record of the timings of his inspection and also note his observations in a separate book maintained for the purpose, especially with regard to:(i)maintenance of hygiene and sanitation,(ii)maintenance of order,(iii)quality and quantity of food,(iv)hygienic maintenance of food articles and other supplies,(v)hygiene in the medical center and provisions for medical care,(vi)behaviour of the children and staff,(vii)security arrangements, and(viii)maintenance of files, registers and books.
