Section 16(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(5)Any lawyer from the State Legal Services Authority, recognised voluntary legal services organization or a lawyer holding authorisation or vakalatnama from parents or-guardians of the juvenile and para-iegals of legal service clinics shall be entitled to visit and meet the juvenile in the observation home for the purposes of obtaining legal instruction(s), briefing and legal counselling.
