Section 80(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)Government shall set up by notification in Official Gazette Child Welfare Committees under section 30 of the Act in every district with requisite infrastructure, personnel, and finances for smooth running with in one year of notification of the Act, as listed below :-(a)Infrastructure : Infrastructure shall consist of a sitting hall, a separate room for the committee, room for office staff, waiting room for children, waiting room for parents or guardian, room for personal interaction between the child or parents and the committee, a record room, safe drinking water facility and toilets.(b)Staff : The Government shall provide necessary human resource support for every Committee, including Sr. Assistant to act as custodian of records, welfare officer, steno-typist-cum-computer operator, peon, safaikaramchari.
