Section 61 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
61. Constitution of Child Protection Unit responsible for implementation of the Act
The Government shall constitute a Child Protection Unit for the State consisting of such officers and other employees as may be appointed by that Government, to take up matters relating to children in need of care and protection and juveniles in conflict with law with a view to ensure the implementation of the Act including the establishment and maintenance of homes, notification of competent authorities in relation to these children and their rehabilitation and co-ordination with various official and non-official agencies concerned.
