Section 86 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
86. Disqualification for Officer Incharge, probation officer/child welfare officer/case worker and other care givers and staff.
(1)The Officer Incharge, probation officer/child welfare officer/case worker other care givers and staff shall not employ a juvenile or child under their supervision or care and protection for their own purposes or take any private service from them.(2)Any report of physical, sexual or emotional abuse of a juvenile or a child by a care giver in an institution shall hold them liable for disqualification and subsequent punishment after due inquiry as per the prevalent law in this regard.
