Section 94(1) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(1)All children's homes shall be open to visitors with the permission of the Officer-in-Charge and the Committee or Officer-in-Charge, as the case may be, may consider appropriate to allow representatives of local self-Government, voluntary orga-nisations, social workers, researchers, medicos, academicians, prominent personalities, media and any other persons as visitors, as the Officer-in-Charge considers appropriate keeping in view the security, welfare and the interest of the children.
