Section 33 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
33. Openness and transparency.
(1)All the institutions established under the Act shall be open to visitors with the permission of the State Government, particularly the representatives of local self Government, voluntary organizations, social workers, researchers, medicos, academicians, prominent personalities, media and any other person, as the Superintendent considers appropriate keeping in view the security and welfare of the child.(2)The Superintendent or Officer-in-Charge shall maintain a visitor's book. The Advisory Board or Inspecting Authority shall consider the remarks of the visitors.(3)While visiting an institution, the visitors will not say or do anything that undermines the authority of the Superintendent or Project manager or is in contravention of law or rules or impinges on the human dignity of the juvenile/child.
