Section 49 in The Juvenile Justice (Punjab) Rules, 1987
49. Visitors.
(1)The District Magistrate shall be empowered to appoint three non-officials as visitors for each institution established under the Act within his jurisdiction. Each visitor appointed under section 54 shall visit the institution for which he or she is appointed at least once in three months and send a quarterly report to the State Government/Administrator containing his or her comments or suggestions in regard to the institutional management and the quality of institutional services, for such action as the District Magistrate may deem necessary.
