Section 10(3) in Jammu and Kashmir Juvenile Justice Rules, 2007
(3)The committee shall meet periodically to consider and review:(a)custodial care, housing, place of work, area of activity and type of supervision required;(b)individual problems of juveniles, family contact and adjustment/economic problems, and institutional adjustment, etc.(c)vocational training and opportunities for employment;(d)education, i.e., health education, social education, academic education, vocational education and moral education;(e)social adjustment recreation, group work activities, guidance and counselling;(f)special instructions, collecting moral information, and special precautions to be taken, etc;(g)review of progress and adjusting institutional programmes to the needs of the inmates;(h)planning post-release rehabilitation programme and follow-up for a period of two years in collaboration with after-care service;(i)prerelease preparation;(j)release; and(k)any other matter which the Officer-in-Charge may like to bring up.
