Section 56 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
56. Openness and Transparency [Section 68(2)(xviii)].
(1)All Children's Homes shall be open to visitors with the permission of the Superintendent or the Project Manager, particularly the representatives of Local Self Government, voluntary organisations, social workers, researchers, medicos, academicians, prominent personalities/media and any other person, as the Superintendent or the Project Manager considers appropriate keeping in view the security, welfare and the interest of the child.(2)The Superintendent 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 Superintendent or the Project Manager shall maintain a Visitor's 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 Superintendent or the Project Manager or is in contravention of the Act or rules or impinges on the dignity of the child.(5)The visitors may be allowed to visit observation homes and special homes with the permission of the competent authority.
