Section 55 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
55. Visits to and communication with juveniles.
(1)The parents and relatives of the juvenile shall be allowed to visit once in a month or in special cases, more frequently at the discretion of the Officer Incharge as per the visiting hours laid down by him, provided that in case of newly received juvenile his parents, guardians or family members shall be permitted to meet juvenile on the day of their first visit.(2)The normal duration of the one parent-juvenile meeting shall be of minimum one hour but may be extended by the Officer Incharge at his discretion,(3)The receipt of letters by the juveniles of the institution shall not be restricted and they shall have freedom to write maximum of ten letters in a month at all reasonable times for which the postage shall be provided by the institution ; and the institution shall encourage that where parents, guardians or relatives are known, at least one letter is written by the juvenile every month.(4)The Officer Incharge may pursue any letter written by or to the juvenile, and may for the reasons that he considers sufficient refuse to deliver or issue the letter, may destroy the same after recording his reasons in a book maintained for the purpose.(5)The Officer Incharge shall allow juvenile to have telephonic conversation with his parent, guardian, family members, counsellor and the lawyer as the case may be under supervision of the Child Welfare Officer as and when request is made by the juvenile in this regard subject to a maximum of two calls in a week. Record of such calls shall be duly maintained in a register.
