Section 93 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
93. Openness and Transparency.
(1)All the institutions for juveniles and children shall be open to visitors with the permission of the Officer Incharge or the Board or the Committee, as the case may be. The Board or the Committee or Officer Incharge as the case may be, may consider appropriate to allow representatives of local self-government, voluntary organizations, social workers, researchers, medicos, academicians, prominent personalities, media and any other persons as visitors, as considered appropriate keeping in view the security, welfare and the best interest of the children.(2)The Officer Incharge 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 institution or want to contribute through their expertise.(3)The Officer Incharge shall maintain a visitor's register and the remarks of the visitors given therein shall be considered by the advisory inspecting authority.(4)While visiting an institution, the visitor's will not say or do anything that undermines the authority of the Officer Incharge or is in contravention of the Act or rules or impinges on the dignity of the children.
