Section 10 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
10. Special Homes.
(1)The Government may establish and maintain either by itself or under an agreement with voluntary organizations, special homes in every district or a group of districts or each division of the State for reception and rehabilitation of juvenile in conflict with law under the Act.(2)Where the Government is of opinion that any institution other than a home established or maintained under sub-section (1), is fit for the reception of juvenile in conflict with law to be sent thereunder the Act, it may certify such institution as a special home for the purposes of the Act.(3)The Government may, by rules made under the Act, provide for the management of special homes, including the standards and various types of services to be provided by them which are necessary for re-socialisation of a juvenile, and the circumstances under which and the manner in which, the certification of a special home may be granted or withdrawn.(4)The rules made under sub-section (3) may also provide for the classification and separation of juvenile in conflict with law on the basis of age and the nature of offences committed by them and his mental and physical status.
