Section 34 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
34. Shelter Homes.
(1)For children in urgent need of care and protection, such as destitute, street children and runaway children, the Government shall support creation of requisite number of shelter homes through voluntary organizations in each district.(2)Shelter homes and drop-in-centres shall include,-(a)short-stay homes for children needing temporary shelter, care and protection for a maximum period of one year;(b)transitional homes providing immediate care and protection to a child for a maximum period of four months;(c)shelter homes for children needing day care and night shelter facility; and(d)open shelters in urban and semi-urban areas for children in vulnerable situations and those in need of care and protection.(3)The shelter homes and drop-in-centres shall have the minimum facilities of boarding and lodging, besides the provision for fulfilment of basic needs in terms of clothing, food, healthcare and nutrition, safe drinking water and sanitation as per the quality standards of care and protection laid down under these rules.(4)There shall be separate shelter homes for girls and boys as per rule 33 (1) of these rules.(5)All shelter homes shall have the requisite facilities for education, vocational training and recreation as per the quality standards of care and protection laid down under these rules.(6)The Committee, Special Juvenile Police Units, public servants. Child-line, voluntary organizations, social workers and the children themselves may refer a child to such shelter homes.(7)All she her homes shall submit a report of children using the shelter home facility along with a photograph of the child to the committee, the missing persons bureau or Special Juvenile Police Unit and the District Child Protection Unit or State Child Protection Society within 24 hours of registration of the child.(8)The requirements of producing a child received by a shelter home before the committee, inquiry and disposal under sections 33,38 and 39 of the Act shall apply only to shelter homes specified in rule 34 (2) (a).(9)The services of Officer Incharge, Child Welfare Officer and social worker shall be provided for the proper care, protection, development, rehabilitation and reintegration needs of children in shelter homes.
