Section 27 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
27. Shelter Homes.
(1)For children in urgent need of care and protection, such as street children and run-away children, the State Government shall support creation of requisite number of shelter homes or dropin-centres through the voluntary organizations.(2)Shelter homes shall include,-(a)short-stay homes for children needing temporary shelter, care and protection for a maximum period of one year;(b)transitional homes providing immediate care and protection to a child for a maximum period of four months; and(c)twenty four hour drop-in-centers for children needing day care or night shelter facility.(3)The shelter homes or drop-in-centers shall have the minimum facilities of boarding and lodging, besides the provision for fulfillment of basic needs in terms of clothing, food, health care and nutrition, safe drinking water and sanitation.(4)There shall be separate shelter homes for girls and boys.(5)All shelter homes shall provide requisite facilities for education, vocational training, counselling and recreation or make arrangements for it in collaboration with voluntary organizations or corporate sector.(6)The Child Welfare Committee, Special Juvenile Police Units, public servants, Childlines, voluntary organizations, social workers and the children themselves may refer a child to such shelter homes.(7)All shelter homes shall submit a report of children using the shelter home facility along with a photograph of the child to the said Committee, the missing persons bureau or Special Juvenile Police Unit, the District Child Protection Unit and the State Child Protection Unit.(8)The requirements of producing a child received by a shelter home before the said Committee, inquiry and disposal under sections 32, 33, 38 and 39 shall apply only to shelter homes other than the dropin- centers.(9)The services of Officer-in-charge, Child Welfare Officer and Social Worker shall be provided for the proper care, protection, development, rehabilitation and re-integration needs of children in shelter homes.(10)No child shall ordinarily stay in a short stay home for more than one year, except in special circumstances with the approval of the Committee.
