Section 58(1) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(1)All the Children's Homes shall be open to visitors with the permission of the Superintendent/Project Manager, particularly the representatives of local self-Government, voluntary organisations, social workers, researchers, medicos, academicians, prominent personalities, media and any other person, as the Superintendent/Project Manager considers appropriate keeping in view the security welfare and the interest of the child. The Superintendent of the Home shall encourage active involvement of local community in improving the conditions in the Homes, if the members of the community want to serve the institutions or want to contribute through their expertise.
