Section 34(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)Shelter homes and drop-in-centres shall include,-(a)short-stay homes for children needing temporary shelter, care and protection for a maximum period of one year;(b)transitional homes providing immediate care and protection to a child for a maximum period of four months;(c)shelter homes for children needing day care and night shelter facility; and(d)open shelters in urban and semi-urban areas for children in vulnerable situations and those in need of care and protection.
