Section 33(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)The activities of such childrenc's home or child care institutions shall focus on-(a)preparing and following individual care plans for every child, specifically addressing the child's physical, psychological, emotional, educational, protection and special needs, if any, including skill development;(b)family based non-institutional services, such as, foster family care, kinship care and sponsorship ;(c)specialized services in conflict or disaster affected areas to prevent neglect by providing family counselling, sponsorship, play groups, creches, day care centres and such child-friendly spaces as needed ;(d)emergency outreach service through child-line (1098);(e)linkages with Integrated Child Development Services (1CDS) to cater to the needs of children below six years ;(f)linkages with organizations and individuals who can provide support services to children ; and(g)opportunities to volunteers willing to provide various services for children.
