Section 2 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"abandoned" means an unaccompanied and deserted child who is declared as abandoned by the Committee after due inquiry;(b)"Act" means the Juvenile Justice (Care and Protection of Children) Act, 2000;(c)"best interest of the juvenile or child" means a decision taken in the interest of the juvenile or child to ensure the physical, emotional, intellectual, social and moral development of the juvenile or child;(d)"child friendly" means any process, interpretation, attitude, environment and treatment, which is humane, considerate and in the best interest of the child;(e)"Children Committee" means a Committee, constituted under rule 52;(f)"community service" means a service rendered to the society by juveniles in conflict with law in lieu of other judicial remedies and penalties, which is not degrading and dehumanizing, which may include ,-(i)cleaning a park;(ii)getting involved with Habitat for Humanity;(iii)serving the elderly in nursing homes;(iv)helping out at a local fire or police department;(v)helping out at a local hospital or nursing home; and(vi)serving disabled children;(g)"detention in case of juveniles in conflict with law" means protective custody in line with the principles of restorative justice;(h)"Form" means a Form append to these rules;(i)"individual care plan" means a comprehensive development plan for a juvenile or child, based on age specific and gender specific needs and the case history of the juvenile or child, prepared in consultation with the juvenile or child, in order to restore the juveniles or childs self-esteem, dignity and self-worth and nurture him into a responsible citizen, and accordingly the plan shall address the following needs of a juvenile or a child, namely:-(i)health needs;(ii)emotional and psychological needs;(iii)educational and training needs;(iv)leisure, creativity and play;(v)attachments and relationships;(vi)protection from all kinds of abuse, neglect and maltreatment;(vii)social mainstreaming; and(viii)follow-up post release and restoration;(j)"institution" means an observation home, or a special home, or a children's home or a shelter home established and maintained and recognized under sections 8, 9, 34 and 37, respectively;(k)"Management Committee" means a Committee referred to in rule 51;(l)"Officer-in-charge" means a person appointed for the control and management of an institution;(m)"orphan" means a child, who is without parents or willing and capable legal or natural guardian;(n)"place of safety" means an institution referred to in sub-section (3) of section 12 and in the proviso to sub-section (1) of section 16 for juveniles in conflict with law or children;(o)"recognised" means an institution or a person, found fit by the competent authority as per provisions of clauses (h) and (i), respectively of section (2), or recognition of an institution or agency or voluntary organisations by the State Government to operate as a childrens home, observation home and special home; or a shelter home, specialised adoption agency or aftercare organization as per the provisions of sub-section (1) of section 37, sub-section (4) of section 41 and clause (a) of section 44 ;(p)"registered" means all institutions, whether State Government run, or those run by voluntary organizations for children in need of Care and protection, and which have been registered as per the provisions of sub-section (3) of section 34;(q)"Schedule" means the Schedule, appended to these rules;(r)"section" means the section of the Act;(s)"State Government" means the Government of the State of Punjab in the Department of Women and Child Development ;(t)"street and working children" means the children without ostensible means of livelihood, care, protection and support ;(u)"surrendered child" means a child, who in the opinion of the Committee, is relinquished on account of physical, emotional or social factors beyond the control of the parent or guardian; and(v)`Specialized Adoption Agency' means any Indian social or child welfare agency recognized by the State Government or Central Adoption Resource Authority for placement of children in in-country or inter- country adoption.(2)The words and expressions used, in the rules, but not defined therein, and defined in the Act, shall have the same meaning as assigned to them in the Act.Chapter - II Juvenile in Conflict with Law
