Section 55(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(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.
