Section 68(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(i)the term of office of the members of the Board, and the manner in which such member may resign under sub-section (4) of section 4 ;(ii)the time of the meetings of the Board and the rules of procedure in regard to the transaction of business at its meeting under subsection (1) of section 5 ;(iii)the management of observation homes including the standards and various types of services to be provided by them and the circumstances in which and the manner in which, the certification of the observation home may be granted or withdrawn and such other matters as are referred to in section 9 ;(iv)the management of special home including the standards and various types of services to be provided by them and the circumstances in which and the manner in which, the certification of the special home may be granted or withdrawn and such other matters as are referred to in section 10 ;(v)persons by whom any juvenile in conflict with law may be produced before the Board and the manner of sending such juvenile to an observation home under sub-section (2) of section 11 ;(vi)matters relating to removal of disqualifications attaching to conviction of a juvenile under section 20 ;(vii)the qualifications of the Chairperson and members, and the tenure for which they may be appointed under sub-section (3) of section 30 ;(viii)the time of the meetings of the Committee and the rules of procedure in regard to the transaction of business at its meeting under sub-section (1) of section 31 ;(ix)the manner of making the report to the police and to the Committee and the manner of sending and entrusting the child to children's home pending the inquiry under sub-section (2) of section 33 ;(x)the management of children's homes including the standards and nature of services to be provided by them, and the manner in which certification of a children's home or recognition to a voluntary organisation may be granted or withdrawn and the manner of registration of institutions under section 35 ;(xi)appointment of Inspection Committees for children's homes, their tenure and purposes for which Inspection Committees may be appointed and such other matters as are referred to in section 36 ;(xii)facilities to be provided by the shelter homes under sub-section (3) of section 38 ;(xiii)for carrying out various schemes of sponsorship of children under sub-section (2) of section 42 ;(xiv)matters relating to after-care organisation under section 43 ;(xv)for ensuring effective linkages between various agencies for facilitating rehabilitation and social integration of the child under section 44 ;(xvi)the purposes and the manner in which the Fund shall be administered under sub-section (3) of section 59 ;(xvii)any other matter which is required to be or may be, prescribed.
