Section 56 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
56. Openness and Transparency.
(1)All Children's Home shall be opened to visitors with the permission of the Superintendent, particularly the representatives of local self Government, voluntary organizations, social workers, researchers, medicos, academicians, prominent personalities, media and any other person, as the Superintendent considers appropriate keeping in the view the security, welfare and the interest of the child.(2)The Superintendent of the homes shall encourage active involvement of local community in improving the conditions in the homes, if, the members of the community want to server the institution or want to contribute through their expertise.(3)The Superintendent or the Project Manager shall maintain a visitors book and the remarks of the visitors given therein shall be considered by the advisory inspecting authority.(4)While visiting an institution, the visitors will no say or do anything that undermines the authority of the Superintendent or is contravention of the Act or rules or impinges on the dignity of the child.(5)The visitors may be allowed to visit observation homes and special homes with the permission of the competent authority.
