Section 35(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(1)The Government may establish and maintain either by itself or in association with voluntary organisations, children's homes, in every district or group of districts or each division of the State, as the case may be, for the reception of child in need of care and protection during the pendency of any inquiry and subsequently for their care, treatment, education, training, development and rehabilitation.
