Section 70 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
70. General duties of functionaries.
(1)The State Government shall ensure that the qualifications, knowledge, attitudes and skills expected from each functionary are in line with basic standards. The administration section along with persons responsible for social audit, inspection, monitoring an evaluation shall specifically listen to, monitor and address the issues emerging out of monthly staff meetings and children groups meetings in each institution under the Act.(2)All functionaries under the Act shall be deemed to be public servants, and hence be legally accountable for the performance of the duties assigned to them Further all voluntary organizations, social workers and other volunteering under this Act shall be accountable to the competent authorities and the Inspection Committees/Social Audit.(3)In the performance of their duties, functionaries of residential facilities shall respect and protect the human dignity and fundamental human rights of all children, in particular, as follows :-(a)No member of the institution or institutional functionaries shall inflict, instigate or tolerate any act of torture or any form of harsh, cruel, inhuman or degrading treatment, punishment, correction or discipline under any pretext or circumstances whatsoever;(b)All functionaries shall rigorously oppose and combat any act of corruption, reporting it without delay to the competent authorities;(c)All functionaries shall function under these Rules. Functionaries who have reason to believe that a serious violation of the these Rules has occurred or is about to occur should report the matter to their superior authorities vested with reviewing or remedial power;(d)All functionaries shall ensure the full protection of the physical and mental health of children, including protection from physical, sexual and emotional abuse and exploitation, and should take immediate action to secure medical attention whenever required;(e)All functionaries should respect the right of the child to privacy, and in particular should safeguard all confidential matters concerning children or their families learned as a result of their professional capacity;(f)All functionaries should seek to minimize any differences between life inside and outside the institution which tend to lessen due respect for the dignity of children as human beings.
