Section 30 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
30. Powers and functions of the committee.
- The committee shall have the power to-(a)take cognizance of and receive children in need of care and protection;(b)conduct inquiry under section 34 of the Act and decide on matters related to Children in need of care and protection brought before the committee ;(c)direct the Welfare Officers or Probation Officers or NGOs to conduct social enquiry of the child in need of care and protection and submit report to the committee ;(d)take suo moto cognizance of and reach out to such children in need of care and protection who are not in a position to be produced before the committee, with support from the DCPU or SCPS or concerned Government authority as the case may be ;(e)ensure necessary care and protection, including immediate shelter;(f)direct Welfare Officers or Probation Officers or NGOs as the case may be, to prepare a child care plan for every child placed in their care and protection ;(g)ensure appropriate rehabilitation and restoration of the child and follow-up the child care plan ;(h)direct the Officer Incharge of children's homes to receive children requiring shelter and care ;(i)document and maintain detailed case record along with a case summary of every case dealt by the committee ;(j)recommend fit institutions' to the concerned Government authority for the care and protection of children ;(k)declare 'fit persons' as per Rule 58 ;(l)keep information about and take necessary follow-up action in respect of missing and found children in their jurisdiction ;(m)liaison with the Board in respect of cases needing care and protection ;(n)monitor all institutional and non-institutional child care services for children in need of care and protection within their jurisdiction and make appropriate recommendations to the DCPU or SCPS or concerned Government authority as the case may be ;(o)co-ordinate with the Police, Labour Department and other agencies involved in the care and protection of children with the support of DCPU or SCPS or concerned Government authority;(p)liaison and network with the corporate sector and NGOs for any of the above, including for social enquiry, restoration and rehabilitation etc., as and when required ;(q)maintain a suggestion box in the premises of the committee to encourage inputs from children and adults alike and take necessary action ; and(r)forward to the Board, any complaint in respect of violation of section 20 or section 22 of the Act or of Rule 85 (C) of these rules in respect of a child in need of care and protection.
