Section 80 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
80. State Child Protection Unit/Society.
- The specific functions of the State Child Protection Unit/Society shall include:(a)implementation of the Act and supervision and monitoring of agencies and institutions under the Act;(b)set up, support and monitor the District Child Protection Units;(c)represent State Child Protection Unit as a member in the Selection Committee for appointment of members of Boards or Committees;(d)make necessary funds available to the District Child Protection Units for providing or setting up required facilities to implementation the Act;(e)network and coordinate with all government departments to build inter-sectoral linkages on child protection issues, including Departments of Health, Education, Social Welfare, Urban Basic Services, Backward Classes & Minorities, Youth Services, Police, Judiciary, Labour, State AIDS Control Society, among others;(f)network and coordinate with civil society organizations working for the effective implementation of the Act;(g)training and capacity building of all personnel (Government and Non-government) working under the Act;(h)establish Minimum Standards of Care and ensure its implementation in all institutions set up under the Act;(i)review of the functioning of Committees, Boards, Special Juvenile Police Units and seeking quarterly report from them; and(j)all other functions necessary for effective implementation of the Act.
