Section 21(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)The Classification Committee shall periodically meet 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 welfare, family contacts and adjustment, economic problems, and institutional adjustment etc.,(c)vocational training and opportunities for employment,(d)education, 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 in collaboration with after-care service,(i)pre-release preparation,(j)release, and(k)any other matter which the Superintendent may like to bring up.
