Section 94 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
94. Openness and transparency.
(1)All children's homes shall be open to visitors with the permission of the Officer-in-Charge and the Committee or Officer-in-Charge, as the case may be, may consider appropriate to allow representatives of local self-Government, voluntary orga-nisations, social workers, researchers, medicos, academicians, prominent personalities, media and any other persons as visitors, as the Officer-in-Charge considers appropriate keeping in view the security, welfare and the interest of the children.(2)The Officer-in-Charge of the home shall encourage active involvement of local community in improving the conditions in the homes, if, the members of the community want to serve the institution or want to contribute through their expertise.(3)The Officer-in-Charge shall maintain a visitors book and the remarks of the visitors given therein shall be considered by the advisory inspecting authority.(4)While visiting an institution, the visitors will not say or do anything that undermines the authority of the Officer-in-Charge or is in contravention of the Act or rules or impinges on the dignity of the children.(5)The visitors may be allowed to visit observation homes and special homes with the permission of the competent authority.
