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State of Jharkhand - Section

Section 89 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

89. Training of Personnel Dealing with Children.

(1)The State Government shall provide for training of personnel appointed under the Act and the rules and each category of staff, keeping in view with their statutory responsibilities and specific jobs requirements.
(2)The training programme shall include:
(i)introduction of the Act and the rules made there under;
(ii)orientation on child welfare, care, protection and child rights;
(iii)induction training of the newly recruited personnel;
(iv)refresher training courses and skill enhancement programmes, documentation and sharing of good practices; and
(v)conferences, seminars and workshops.
(3)The following categories of personnel shall have to undergo training for minimum period of fifteen days, namely:-
S. No. Personnel
1 Staff of Children's Court and PrincipalMagistrates of Juvenile Justice Boards
2 Members of Juvenile Justice Boards
3 Chairpersons and Members of Child WelfareCommittees
4 Child Welfare Police Officers and other policeofficers of Special Juvenile Police Units
5 Programme Managers and Programme Officers ofState Child Protection Societies and State Adoption ResourceAgency
6 Staff of State Adoption Resource Agency
7 Legal-cum-Probation Officers under DistrictChild Protection Units and Probation Officers in Child CareInstitutions
8 Staff of District Child Protection Units andState Child Protection Society
9 Persons-in-charge of Child CareInstitutions(including Open Shelters)
(4)The State Government shall also provide training to other personnel such as social workers, Child Welfare Officers, Case Workers, rehabilitation cum placement Officers, care givers, house fathers and house mothers of Child Care Institutions, security personnel and other staff of Child Care Institutions, Frontline Workers, bridge course educators, outreach workers and community volunteers, Social Workers of Specialised Adoption Agencies, Directors or Incharge of Specialised Adoption Agencies, chief functionaries of organisations granted registration for running Child Care Institutions under the Act, mental health practitioners, psychologists, psychiatrists, psychiatric social workers, legal services lawyers, members of Committees or societies constituted under the Act and the rules thereunder.
(5)The State Governments, while organising training programmes for the stakeholders at State or District level, shall ensure that training modules and training manuals to be developed by State Child Protection Society are in consultation with National Institute of Public Cooperation and Child Development or Institutions having requisite expertise in order to maintain uniformity in the training process throughout the country.
(6)The Judicial Academy in States may develop training module and training manual for the training of Principal Magistrates including on child psychology, use of child friendly procedures and ensuring child friendly environment, care, protection and rehabilitation of children and organise such training programmes at the State level.
(7)The Police Academy in States may develop training module and training manual in consultation with National Police Academy for the training of police and Child Welfare Police Officers including on child psychology, use of child friendly procedures and ensuring child friendly environment, care, protection and rehabilitation of children and organise such training programmes at the State level.
(8)The State Legal Services Authority shall organise training programme for legal service lawyers and para legal volunteers.
(9)The State Child Protection Society in consultation with institutions with requisite expertise shall organise training programme for Probation Officers.
(10)The Central Adoption Resource Authority, may develop appropriate training modules and manuals for Specialised Adoption Agencies and staff of State Adoption Resource Agency and organise training programmes.