Section 46 in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
46. Educational Institutions to ensure safety and protection of children.
(1)Every Educational Institution shall ensure that child studying in such institution shall not be exposed to any kind of sexual abuse or any of the offences under this Act.(2)The Government shall lay down policy and guidelines for fixing the liability of educational institution in whose premises offences under this Act take place and to fix the duty of other Government Institution to ensure proper safety of school going children in particular and child in general.
