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Union of India - Section

Section 89 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

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 thereunder;
(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 Principal Magistrates ofJuvenile Justice Boards
2. Members of Juvenile Justice Boards
3. Chairpersons and Members of Child Welfare Committees
4. Child Welfare Police Officers and other police officers ofSpecial Juvenile Police Units
5. Programme Managers and Programme Officers of State ChildProtection Societies and State Adoption Resource Agency
6. Staff of State Adoption Resource Agency
7. Legal-cum-Probation Officers under District Child ProtectionUnits and Probation Officers in Child Care Institutions
8. Staff of District Child Protection Units and State ChildProtection Society
9. Persons-in-charge of Child Care Institutions (including OpenShelters)
(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 Specialized Adoption Agencies, Directors or In-charge of Specialized Adoption Agencies, chief functionaries of organizations 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 Specialized Adoption Agencies and staff of State Adoption Resource Agency and organise training programmes.