Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)All institutions under the Act shall be provided land line phone connection, at least one vehicle, first aid kit, fire extinguishers in kitchen, dormitories, store rooms etc., periodic review of electrical installations, proper storage and inspection of articles of food stuffs, stand by arrangements for water storage and emergency lighting.