Section 41(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(2)Objective of the Special Juvenile Police Unit. - The objectives of the Special Juvenile Police Unit shall be as under. -(a)to identify and receive children at the point of First contact, undertake outreach work in the jurisdiction to identify children at risk and conduct home visits of children;(b)to build up a friendly relationship with the child so as to enable her/him to understand and share reasons for her/his present situation as well as to participate in a decision regarding proceedings concerning her/him;(c)to conduct an individualized quick assessment and inquiry and offer counselling, medical attention, recreation services as well as referral to detailed assessment and other services;(d)to provide Child Help Line and emergency outreach services through 1098;(e)to network with the Child Help Line of the area and all other recognized fit persons/institutions and voluntary organizations willing to assist in the work of the SJPU as well as directly link up with competent authorities and institutions under the Act coming under that jurisdiction;(f)to take on the role of the Child Friendly First Intervention Centres and perform the function of a Community Based Reception Unit of the Observation Home/Children's Home to receive, undertake preliminary inquiries, provide timely counseling and early intervention by operationalising the principle of diversion;(g)to co-ordinate and upgrade the police treatment towards children;(h)to operate a mobile Special Juvenile Police Unit which may be called upon by the concerned police station whenever a child is either apprehended or received under the Act;(i)to function as a place of safety for children;(j)any other tasks which the unit shall have to perform in the course of their ordinary duties in a child centered manner.
