Section 35 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
35. Children's homes
(1)The Government may establish and maintain either by itself or in association with voluntary organisation, children's home, in every district or group of districts or each division of the State, and the case may be, for the reception of child in need of care and protection during the pendency of any inquiry and subsequently for their care, treatment, education, training, development and rehabilitation.(2)The Government may, by rules made under the Act, provide for the management of children's homes including the standards and the nature of service to be provided by them, and the circumstances under which, and the manner in which, the certification of a children's home or recognition to a voluntary organisation may be granted or withdrawn.(3)Without prejudice to anything contained in any other law for the time being in force, all institutions, whether Government run or those run by voluntary organizations' for children in need of care and protection shall, within a period of six months from the date of commencement of the Act, be registered under the Act in such manner as may be prescribed.
