Section 33 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
33. Children's Home.
(1)The Government may, either by itself or in association with voluntary organizations, shall set up separate homes for children in need of care and protection, in the manner specified below :-(a)all children's homes shall be registered as child care institutions under section 35 (3) of the Act;(b)all children's homes shall be certified as per the procedure laid down in rule 68 ;(c)all children's homes shall report to the concerned committee about every child in need of care and protection received by them within 24 hours excluding journey time in a Standard Format Annexed as Form XIV ;(d)children of both sexes below 12 years may be kept in the same home but separate facilities shall be maintained for boys and girls in the age group of 6 to 12 years ;(e)every Children's homes shall include separate facilities for children in the age group of 0-6 years with appropriate facilities for the infants ;(f)separate children's homes shall be set up for boys and girls in the age group of 12 to 18 years ;(g)children in the age group of 12 to 18 shall be further segregated into two groups of 12 to 16 years and 16 to 18 years ;(2)Every children home shall be a comprehensive child car and protection centre with the primary objective to promote an integrated approach to child care and protection by involving the community and ocal voluntary Organisations through the management committee. The DCPU or SCPS or concerned Government authority shall make an annual performance review of functioning of the children's homes. Performance review shall be done strictly as per the quality standards of care and protection as laid down in these rules.(3)The activities of such childrenc's home or child care institutions shall focus on-(a)preparing and following individual care plans for every child, specifically addressing the child's physical, psychological, emotional, educational, protection and special needs, if any, including skill development;(b)family based non-institutional services, such as, foster family care, kinship care and sponsorship ;(c)specialized services in conflict or disaster affected areas to prevent neglect by providing family counselling, sponsorship, play groups, creches, day care centres and such child-friendly spaces as needed ;(d)emergency outreach service through child-line (1098);(e)linkages with Integrated Child Development Services (1CDS) to cater to the needs of children below six years ;(f)linkages with organizations and individuals who can provide support services to children ; and(g)opportunities to volunteers willing to provide various services for children.
