Section 83 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
83. Honorary or Voluntary Welfare Officers and Probation Officers.
(1)To augment the existing probation service, honorary or voluntary welfare officers and probation officers may be appointed from the voluntary organization and social workers found fit for the purpose by the competent authority and their services may also be co-opted into the implementation machinery by the orders of the competent authority.(2)On the order of the competent authority, expenses and payments for the services of such honorary or Voluntary Welfare Officers shall be reimbursed by the DCPU from the fund set up under section 59 of the Act.
