Section 38 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
38. Shelter homes
(1)The Government may recognise, reputed and capable voluntary organizations' and provide them assistance to set up and administer as many shelter homes for juveniles or children as may be required,(2)The shelter homes referred in sub-section (1) shall function as drop-in centers for the children in the need of urgent support who have been brought to such homes through such person as are referred to in sub-section (1) of the section 33.(3)As far as possible, the shelter home shall have such facilities as may be prescribed by the rules.
