Section 73 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
73. Admission of outsiders.
(1)No stranger shall be admitted to the premises of the institution, except with the permission of the Officer-in-Charge or on an order from the Board or Committee.(2)In special cases, where parents or guardians have travelled a long distance from another State or District, the Officer-in-Charge shall allow parents or guardians entry into the premises and a meeting with their children, provided they possess proper identification and are not reported to have subjected the juvenile or child to abuse and exploitation.
