Section 77(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The Officerin-charge of an institution shall have the primary responsibility of maintaining the institution and shall stay within the institution it self in the accommodation provided for his residence to be readily available as and when required by the juveniles or children and the staff , and in case, where an accommodation is not available in the institution, the Officer-in-charge shall stay at a place in close proximity to the institution, till such time, till accommodation is made available in such institution.
