Section 16 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
16. Institutional Maintenance and Programme.
(1)Case Worker services shall be provided in all institutions to deal with the individual problems of the children. The institution shall establish linkage with child guidance clinics, counselling and guidance centres, psychiatric departments or similar agencies in the community by appointment on part time/full time basis as per requirement.(2)Educational programme shall be developed as an integral part of the Institution, emphasising on the academic, health, social, moral and ethical aspects. The children shall be provided facilities of specialised education in the community on an elective basis. The educational programme shall be organised under the supervision of trained staff.(3)A diversified programme of vocational training shall be organised in all Children and Special Homes with special reference to employment opportunities available in the community so as to facilitate their rehabilitation. Trained vocational instructors shall be appointed for the purpose. Vocational training facilities in the community shall also be availed of for the children on a selective basis by providing linkages with welfare institutions, placement agencies and industrial and other production units.(4)Each, institution shall provide for physical exercise and recreational facilities. The recreational facilities may include the provision of radio, television, library, music, games, computer, (indoor and outdoor activities) etc.(5)The children should be consulted in all matters concerning them.(6)The Discipline in the Institution should be maintained in a child friendly manner.(7)The children shall be protected from secondary victimisation.(8)A well rounded programme of prerelease planning and follow up of children discharged from the Children's Home and Special Home shall be organised in all institutions in close collaboration with voluntary welfare organisations.(9)The Superintendent shall conduct, at least once a month, interactive sessions among the staff, children, and NGOs to develop a team spirit among them for the effective implementation of the Act and the Rules in letter and spirit.(10)All the staff and the NGOs working in the Institution shall submit self assessment reports, quarterly, for evaluation by the Commissioner or any person or agency nominated by him. The Bench Mark for the self-assessment shall be the principles contained in Schedule 1 and the duties contained in these Rules.
