Section 56(1) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(1)All Children's Home shall be opened to visitors with the permission of the Superintendent, 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 the view the security, welfare and the interest of the child.
