Section 18 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
18. Institutions for juveniles in conflict with law.
(1)The Government or the voluntary organisation recognized by the Government shall set up separate observation homes or special homes for boys and girls.(2)The observation homes or special homes shall set up separate residential facilities for boys and girls up to 12 years, 12-16 years and 16-18 years.(3)Every institution shall have a copy of the Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 and its rules, readily available for use by both staff and juveniles residing therein.(4)The Government shall in collaboration with civil society develop and make available simplified and child-friendly versions of the Act and the rules in regional languages.(5)All facilities and services for juveniles shall be made available and maintained as per the provisions of Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 and the rules framed thereunder.
