Section 36 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
36. Inspection
(1)The Government may appoint Inspection Committees for the children's homes (hereinafter referred to as the Inspection Committee) for the State or a Division or a District, as the case may be, for such period and for such purposes as may be prescribe.(2)The Inspection Committee of the State or a District shall consist of such number of representatives from the Government, Committee, voluntary organizations' and such other medical experts and social workers as may be prescribed.
