Section 26 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
26. Objectives of Special Home.
- The objectives of the Special Homes shall be,-(1)(a)to receive a juvenile in conflict with law who has been ordered by Juvenile Justice Board;(b)to provide opportunities to receive emotional and psychological support;(c)to facilitate the child to receive proper health care, education, vocational training behaviour modification programmes etc.;(d)to ensue the child to be protected from secondary victimization and assist the child for development and growth;(e)to prepare the child for reintegration within the community as a changed person;(f)Special Programmes : Programmes may be to-(i)Assist the child to accept rather than to avoid responsibility for his/her actions;(ii)Help the child to focus on helping to resolve problems identified as contributing to their offending behaviour;(iii)Assist the child to develop practical alternative ways of coping with stressors;(iv)Involve, wherever possible, tamilies of of lenders to work on family issues likely to reduce offending;(v)Remediating educational deficits in basic skills to raise social competence;(vi)Help to develop market place work skills, which can lead to further training opportunities, qualifications and real jobs;(vii)Assist the child in establishing and strengthening relationships with significant others who can then become mentors and role models;(viii)Involve the child in empowering experiences of assessing their own needs and planning and monitoring their own case plans;(ix)Help the child to develop skills and confidence to assert positive leadership and self-discipline.(2)Efforts may be made to develop a Victim Offender Reconciliation Programme (Concept taken from Victim Offender Reconciliation Programme, www.vorp.com) with such experts involving interested and competent Non-Government Organizations. The objective of such programmes may be to offer avenues for communications, responsibility, reconciliation and restitution;(3)A programme for Group Counseling and other such services shall be evolved with the help of experts in the field;(4)A programme to offer and monitor meaningful and effective community service to children in conflict with law, who are ordered to undergo for the same, may be evolved with the help of competent and sensitive Non-Government Organizations/ experts. The objective of such community service shall be to enable the child to move towards becoming an adjusted member of the community and it shall in no way further stigmatize the child or violate his rights.
