Section 74 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
74. Identity photos.
(1)On admission to a home established under the Act, every juvenile or child shall be photographed.(2)One photograph shall be kept in the case file of the juvenile or the child, one shall be fixed with the index card, a copy shall be kept in an album serially numbered with the negative in another album, and a copy of the photograph shall be sent to the Board or Committee, as the case may be, as well as to the District or State Child Protection Unit.(3)In case of a child missing from an institution or in case of lost children received by an institution, a photograph of the child with relevant details shall be sent to the missing person's bureau and the local Police Station.
