Section 74(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)Every child in the Child Care Institution may be permitted to have one meeting in a week with his relatives:Provided that in special cases, where parents or guardians have travelled a long distance from another State or District, the Person-in-charge may allow the parents or guardians entry into the premises and a meeting with their children on other days on confirmation of their identity and they being reported not to have been involved in subjecting the child to abuse and exploitation.
