Section 17 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
17. Establishment of Shelter Homes.
(1)The State Government may recognise non-Governmental organization to establish shelter homes for the children in need of care and protection. Such Homes shall have at least the minimum facilities of boarding and lodging besides the provision for fulfilment of basic needs in terms of clothing, food, health care and nutrition etc.(2)The Child Welfare Committees, Special Juvenile Police Units, Public Servants, Childline, Voluntary Organizations, Social Workers and the children themselves may refer a child to such Shelter Homes. The legal requirements regarding investigation and disposal, etc., shall not apply in cases of children residing in these Shelter Homes, except giving an information to the Committee and the police about children admitted.(3)The services of Social Worker around the clock shall be provided for the proper care, protection, development, rehabilitation and reintegration of such children.(4)No child shall ordinarily stay in the Shelter Home or Drop-in-Centre for more than a year.
