Section 84(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The Officer Incharge shall have the primary responsibility of maintaining the institution and shall stay within the institutional premises to be readily available as and when required by the juveniles or children and the staff. In case where an accommodation is not available within the institutional premises, the Officer Incharge shall stay at a place in close proximity to the institution till such time that such an accommodation is made available within the institution.
