Section 33(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)Every children home shall be a comprehensive child car and protection centre with the primary objective to promote an integrated approach to child care and protection by involving the community and ocal voluntary Organisations through the management committee. The DCPU or SCPS or concerned Government authority shall make an annual performance review of functioning of the children's homes. Performance review shall be done strictly as per the quality standards of care and protection as laid down in these rules.
