Section 61(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)The Person-in-charge shall stay within the premises to be readily available as and when required by the children or the staff and in case where an accommodation is not available in the premises, he shall stay at a place in close proximity to the Child Care Institution till such time such accommodation is made available within the premises of the Child Care Institution.
