Section 69 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
69. Admission of outsiders.
(1)No stranger shall be admitted to the premises of the institution, except with the permission of the Officer- incharge of the institution or on order of the Board or Committee, as the case may be.(2)In special cases, where the parents or guardians have travelled a long distance from another State or District, the Officer-in-Charge of any institution ,shall allow such parents or guardians entry into the premises and allowing a meeting with their children, provided they possess proper identification, and are not reported to have subjected the juvenile or child to abuse or exploitation.
