Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 87 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

87. Monitoring and evaluation.

(1)Children in need of care and protection are being taken care not only by institutions either run by Government on its own or by a supporting Non-Governmental Organisation financially but also by voluntary organisation on its own resources. All actions concerning children whether undertaken by Government or administrative bodies or Court or by voluntary organisation the best interest of the children shall be the prime consideration.
(2)In each district there shall be a child protection committee being represented by non-governmental organisation, media academicians, philanthropists, Government representatives to monitor and evaluate the child care programmes with the objective of not only to prevent child abuse, illegal trafficking, child prostitution etc., but also to ensure qualitative services to children and intervene in all issues concerning children.
(3)The State Government shall ensure to facilitate the optimum usage of community resources to ensure child protection. To monitor and evaluate child protection there shall be an Ethic Committee consisting of the following persons :-
(1) District Collector Chairperson
(2) Superintendent/Commissioner of Police Member
(3) Vice-Chancellor, Principal or Professor or Reader of anacademic institution specialized in Psychology, Criminology,Social Work, Home Sciences, Rural Development etc. Two Members
(4) Media personnel Two Members
(5) Non-Governmental Organisations Three Members
(6) Corporate personnel Three Members
(7) Joint Director/Deputy Director, Panchayat and Social Welfare Members
(4)The member specified in serial numbers (3) to (6) of sub-rule (3) shall be nominated by the State Government.
(5)The committee shall meet once in six months and review the issue concerning the children related programmes and intervene all matters concerning children. The Chairperson and members shall visit any child care institution whether run by Government on its own or by voluntary organisation with or without financial support from Government.
(6)The term of the committee shall be three years and shall be constituted by the District Collector after three years.