Section 86(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(1)The officer-in-charge shall have the primary responsibility of maintaining the institution and shall stay within the institutional premises 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 within the institutional premises, the officer-in-charge shall stay at a place in close proximity to the institution till such time that such an accommodation is made available within the institution.
