Section 82 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
82. Inspection.
(1)The State Government shall constitute State, District or city level inspection teams for a period of three years to visit and oversee the day to day function of the Homes and give suitable direction to be followed by them.(2)The team shall also make suggestions for the improvement and development of the institution.(3)The team shall consist of a minimum of five member from the representatives of the State Government, local authority, the Committee, medical and other experts, voluntary organisation and reputed social workers.(4)Not less then three members shall carry out the inspection visits.(5)The team may visit the homes either by giving a prior intimation or by surprise.(6)The team shall interact with the children during the visits to the institution, to determine their well being and uninhibited feed back.(7)All concerned authorities shall take the follow up action on the findings and suggestion of the children.(8)The inspection team shall be given an identity card.
