Section 31(17) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(17)A list of all recognized child care institutions along with their capacity and appropriate facilities as prescribed under section 35 of the Act, a list of all children related resource services and contact details of all Child Welfare Committees across the country shall be provided to the committee by the District Child Protection Unit or concerned Government authority. All such information mentioned shall be updated every six months by DCPU or SCPS or concerned Government authority.
