Section 67(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(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.
