Section 90(13) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(13)A letter of appointment shall be given by the Government to the selected persons stating the date of joining and containing a job description and terms of reference, along with a copy of a Code of Conduct required to be followed by Chairperson or Members of the Committee and Members of the Board as the case may be :Provided that the Government shall develop such Code of Conduct within one month of the coming into force of these rules.
