Section 43 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
43. Inspection and evaluation.
(1)The District and Sessions Judge shall be the Inspecting Officer of the activities of the Juvenile Justice Board under whose jurisdiction the Juvenile Justice Board functions.(2)The District and Sessions Judge shall inspect the functions of Juvenile Justice Board at least once in six months and report to the Government and the High Court for follow-up.(3)The District and Sessions Judge shall also be the Vigilance Officer for the purpose of entertaining any allegations or complaints if any, made on the activities of Juvenile Justice Board or against the Principal Magistrate, social worker members and other staff of the Board.(4)The District and Sessions Judge shall arrange for a review meeting once in three months consisting of the Principal Magistrate and the members of Juvenile Justice Board, Police, Assistant Public Prosecutor in the Board, Officer in charge of the observation home or special home or probation officers, medical personnel to ensure that children related issues and rehabilitation are being carried out effectively.(5)The Juvenile Justice Board shall inspect and evaluate the activities of observation home or a place of safety or a special home at least once in two months to ensure that the child's developmental needs have been adequately addressed in terms of educational, vocational, medical, behavioural management or any other condition stipulated by the Board while sending a child to such institution.(6)The District Magistrate shall be the Inspecting Officer of the activities of the Child Welfare Committee under whose jurisdiction the Child Welfare Committee functions.(7)The District Magistrate shall also be the Vigilance Officer for the purpose of entertaining any allegations or complaints if any made on the activities of the Child Welfare Committee.(8)The District Magistrate shall arrange for a review meeting once in three months consisting of the Chairperson and members of Child Welfare Committee, Officer-in-charge of children home, probation officers, medical personnel to ensure that children related issues and rehabilitation are being carried out effectively.(9)The Child Welfare Committee shall inspect and evaluate the activities of the children home at least once in a year to ensure that the child's developmental needs have been adequately addressed in terms of educational, vocational, medical, behavioural management or any other condition stipulated by the Committee while sending a child to such an institution.(10)The Superintendent of Police or Deputy Commissioner of Police, as the case may be, shall be the inspecting officer of the Special Juvenile Police Unit in the concerned District. He shall arrange for a meeting once in three months with the Juvenile Justice Board, probation officer, Police officers, Assistant Public Prosecutor of the Board to resolve issues, if any.(11)The District Child Protection Unit or any other officer designated by the Director of Social Defence or Commissioner for the Differently able Department shall inspect the child care institution for children in need of care and protection and children in conflict with law or fit persons or fit facility institutions once in six months to evaluate the programmes and standards of care. For any institution found to be unregistered during inspection, necessary Penal action shall be taken as per section 42 of the Act. Any deficiency noticed by the inspecting officer shall be intimated to the Officer-in-charge of the institution or fit person or fit facility in writing and the compliance of the remarks or instructions shall be confirmed during the next visit. If any serious violations affecting the interest of the children is noticed, action shall be initiated immediately. A detailed report on the Inspection shall be sent to the Director of Social Defence or Commissioner for the Differently Able Department, as the case may be.(12)The child care institution shall be subjected for evaluation and inspection by the Directorate of Social Defence or State Commissioner for Differently Able or any other authority designated by them. A Child Welfare Committee member or the Child Welfare Committee or a Juvenile Justice Board member or Juvenile Justice Board while inspecting a child care institution shall behave in a child-friendly manner.
