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State of Maharashtra - Section

Section 21 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

21. Classification Committee.

(1)A juvenile/child shall be classified on the basis of his age, physical and mental health, length of commitment and his character. Besides, factors like sequence of his behaviour, social processing, possibilities of functioning as a contamination risk, requirements of custody, his educational and vocational training needs, his total background, possibilities of his social adjustment, his prospects after release and his rehabilitation needs shall be taken into consideration.
(2)There shall be a classification committee constituted in each Home consisting of the following personnel, namely:-
* Officer-in-Charge   Chairperson.
* Medical Officer   Member
* Professional Social Worker   Member
* One representative from teaching and vocational Instructors   Member
* Child Welfare Officer Member   Secretary
(3)The Classification Committee shall periodically meet to consider and undertake review particularly on following matters:-
(a)The profile of the newly admitted child will be analyzed and the child will be permitted to participate in the proceedings while taking the appropriate action on his further developments;
(b)The child shall be counselled or advised to arrive or accept the treatment programme proposed by the Child Welfare Officer and the Psychologist;
(c)To review the progress of child adjustment programmes;
(d)Custodial care, housing, place of work, area of activity and type of supervision required;
(e)Individual problems of child, family welfare, family contact and adjustment, economic problems, and institutional adjustment, etc;
(f)Vocational training and opportunities for employment;
(g)Education, health education, social education, academic education, vocational education and moral education;
(h)Social adjustment, recreation, group work activities, guidance and Counselling;
(i)Special instructions, collecting information, special precautions to be taken, etc.;
(j)Review of progress and adjusting institutional programmes to the needs of the children;
(k)Mentally preparing the child for release and planning post-release rehabilitation programme in collaboration with After Care service;
(l)Any other matters which the Officer-in-Change may like to bring up.
(4)After the review the classification Committee shall prepare a plan for each child and take appropriate action.