Section 40 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
40. Children's Committees.
(1)Person-in-charge of every institution for children shall facilitate the setting up of children's committees for different age groups of children, that is in the age group of 6 to 10 years, 11 to 15 years and 16 to 18 years and these children's committees shall be constituted solely by children.(2)Such children's committee shall be encouraged to participate in following activities:(i)improvement of the condition of the institution;(ii)reviewing the standards of care being followed;(iii)preparing daily routine and diet scale;(iv)developing educational, vocational and recreation plans;(v)respecting each other and supporting each other in managing crisis;(vi)reporting abuse and exploitation by peers and caregivers;(vii)creative expression of their views through wall papers or newsletters or paintings or music or theatre;(viii)management of institution through the Management Committee.(3)The Person-in-charge shall ensure that the children's committees meet every month and maintain a register for recording their activities and proceedings, and place it before the Management Committee in their monthly meetings.(4)The Person-in-charge shall ensure that the children's committees are provided with essential support and materials including stationary, space and guidance for effective functioning.(5)The Person-in-charge may, as far as feasible, seek assistance from local voluntary organisations or child participation experts for the setting up and functioning of the children's committees.(6)The local voluntary organisation or child participation expert shall support the children's committees in the following:(i)electing their leaders and in devising the procedure to be followed for conducting the elections;(ii)conducting the elections and monthly meetings;(iii)framing rules for the functioning of children's committees and following it;(iv)maintaining records and Children's Suggestion Book and other relevant documents; and(v)any other innovative activity.(7)The Management Committee shall seek a report from the Person-in-charge on the setting up and functioning of the children's committees, review these reports in their monthly meetings and take necessary action or place the same before the Board or the Committee, wherever required.
