Section 10(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(3)The Government may, by rules made under the Act, provide for the management of special homes, including the standards and various types of services to be provided by them which are necessary for re-socialisation of a juvenile, and the circumstances under which and the manner in which, the certification of a special home may be granted or withdrawn.
