Section 67 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
67. Recognition of fit persons or fit institution.
(1)Any individual who is willing to receive temporarily a juvenile in conflict with law or child in need of care, protection or treatment for such period as may be necessary, may be recognized by the competent authority as a fit person.(2)Any suitable place or institution, the Manager of which is willing to receive temporarily a juvenile in conflict with law or child in need of care, protection and treatment for such period as may be necessary, may be recognized by the Government as a fit institution on the recommendation of the competent authority.(3)An institution recognized as a fit institution shall-(a)receive and provide basic services for juvenile in conflict with law or child in need of care and protection ;(b)prevent subjection of juvenile in conflict with law or child in need of care and protection to any form of cruelty or exploitation or neglect; and(c)abide by the orders of the competent authority.(4)A list of fit institutions approved by the Government shall be kept in the office of the Board, the Committee and the Special Juvenile Police Units.(5)A fit institution with collateral branches may send a juvenile in conflict with law or child in need of care and protection as the case may be, to any of its branches after seeking permission from the competent authority.(6)Before declaring any person as a fit person or recommending an institution as a fit institution, the competent authority shall hold due enquiry and only on being satisfied, recognition shall be given.
