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State of Punjab - Section

Section 13 in The Juvenile Justice (Punjab) Rules, 1987

13. Institutional Management.

(1)The State Government/Administrator as far as possible may set up separate observation home for neglected and delinquent juveniles. Separate homes may be established for juveniles below and above the age of 12 years. In any case boys above 12 years shall be lodged in separate homes.
(2)Each institution shall have a Reception Unit under the charge of a case worker for the admission of new arrivals. Newly admitted juveniles may in suitable cases be kept in the Reception Unit for ten days initially. Where necessary, the Superintendent may suitably extend this period to facilitate a detailed study of the juvenile. The juvenile suspected to be suffering from contagious diseases, mental ailments, addiction etc. shall be immediately segregated in specially earmarked dormitories or wards.
(3)The following procedure shall be followed in respect of the newly admitted juveniles, namely :-
(a)receiving and search in the receiving unit,
(b)hair cut (unless prohibited by religion), issue of soap and disinfectant lotion,
(c)disinfection and storing of juvenile's personal clothing and other personal effects,
(d)bath,
(e)issue of disinfected clothes, bedding and other outfit and equipment (as per rules and scales),
(f)housing,
(g)medical examination and treatment where necessary,
(h)attending to immediate and urgent needs of the juveniles like letters, interviews, family matters, personal problems etc., and
(i)Verification by the officer in charge of order of the competent authority, identification marks, register entries, cash, property, etc.
(4)Each institution shall follow a schedule of orientation talk for the newly admitted juveniles covering the following aspects, namely :-
(a)interpretation of rules and regulations,
(b)health, sanitation, hygiene,
(c)institutional discipline and standards of behaviour, respect for elders, teachers, etc.,
(d)self-improvement opportunities, and
(e)responsibilities and obligations.
(5)An overall study of the juveniles admitted to an institution shall be undertaken on the basis of their social history, behavioural pattern and attitudes towards others. Information regarding their socio-cultural and economic background shall be collected through all possible and available sources including home, parents or guardians, employer, school, friends and community contacts. The educational level and vocational aptitude shall be assessed on the basis of tests and interviews conducted by the teacher, the workshop supervisor and other technical staff. For this purpose, appropriate linkage shall also be established with outside specialists and community-based welfare agencies.
(6)All inmates in the Reception Unit shall be given work like -
(a)self-help in maintaining their own establishment.
(b)cleaning of open spaces, gardening etc.
(c)preliminary operations for crafts.