Section 21(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(6)The State Government shall conduct a detailed inspection where provisional registration has been granted or review annually after registration under sub-section (1) of section 41 of the Act, of the facilities, staff, infrastructure and compliance with the standards of care, protection, rehabilitation and reintegration services and management of the institution or the organization as laid down under the Act and the rules.
