Section 79(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)State Child Protection Society (SCPS).-The specific functions of the State Child Protection Society shall include-(a)implementation of the Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 and supervision and monitoring of agencies and institutions under the Act;(b)set up, support and monitor the District Child Protection Units (DCPUs) ;(c)represent SCPS as a member in the selection-cum-oversight Committee for appointment of members of JJBs and CWCs;(d)make necessary funds available to the DCPUs for providing or setting up required facilities for implementation of 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 Development, SC/ST, Backward Classes and Minorities, Youth Services, Police, Judiciary, Labour, State AIDS Cont j1 Society, among others;(f)network and coordinate with civil society organization's 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 Quality Standards of Care and Protection and ensure its implementation in all institutions set up under the Act;(i)review of the functioning of the CWCs ;(j)all other functions necessary for effective implementation of the Act ; and(k)make policy recommendations to the Government pertaining to the welfare of children.
