Section 62(2) in Jammu and Kashmir Juvenile Justice Act, 1997
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely(a)the places at which, the days on which, the time at which and the manner in which, a competent authority may hold its sittings;(b)the procedure to be followed by a competent authority in holding enquiries under this Act, and the mode of dealing with the juveniles suffering from dangerous diseases or mental complaints;(c)the circumstances in which, and the conditions subject to which, an institution may be certified as a special home or juvenile home or recognised as an observation home, and the certification or recognition withdrawn;(d)the internal management of special homes, juvenile homes and observation homes and standards and the nature of the services to be maintained by them;(e)the functions and responsibilities of special homes, juvenile homes and observation homes;(f)the inspection of special homes, juvenile homes, observation homes and after-care organisations;(g)the establishment, management and functions of after-care organisations, the circumstances in which and the conditions subject to which an institution may be recognised as an after-care organisation and such other matters as are referred to in section 12;(h)the qualifications and duties of Probation Officers;(i)the recruitment and training of persons appointed to carry out the purposes of this Act and the terms and conditions of their services;(j)the conditions subject to which a girl who is a neglected or delinquent juvenile may be escorted from one place to another, and the manner in which a juvenile may be sent outside the jurisdiction of a competent authority;(k)the manner in which contribution for the maintenance of a juvenile may be ordered to be paid by a parent or guardian;(l)the officers or authorities by whom, the manner in which and the purpose for which the Fund created under section 52 shall be administered;(m)the conditions under which juvenile may be placed out on licence and the form and conditions of such licence;(n)the conditions subject to which juvenile may be placed under the care of any parent, guardian or other fit person or fit institution under this Act and the obligations of such persons or institutions towards the juveniles so placed;(o)any other matter which has to be, or may be prescribed.
