Section 4 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
4. Institutional management for juveniles in conflict with law.
(1)The Government/Voluntary Organisation shall set up separate observation homes for boys and girls. Separate special home shall be set up for girls above the age of 10 years and boys in the age groups of 11-15 and 16-18 years as required.(2)The following procedure shall be followed in respect of the newly admitted juveniles(a)Receiving and search;(b)Haircut (Unless prohibited by religion), issue of toiletry items;(c)Disinfection and storing of juvenile's personal belonging and other valuables;(d)Bath;(e)Issue of new set of clothes, bedding and other outfit and equipment (As per rules and scales);(f)Medical examination and treatment, where necessary. Any juvenile suspected to be suffering from contagious/infectious diseases, mental ailments, addiction, etc., shall be immediately segregated in specially earmarked dormitories or wards or hospitals.(g)Attending to immediate and urgent needs of the juvenile's like interview letter to parent(s) personal problems etc., and(h)Verification by the Officer-in-charge of order of the Juvenile Justice Board, identification marks, re-register entries, cash, property, etc.(3)Each institution shall follow the following schedule for newly admitted juveniles(a)Health Sanitation, Hygiene;(b)Institutional discipline and standards of behaviour, respect for elders, teachers, etc.;(c)Self-improvement opportunities; and(d)Responsibilities and obligations.(4)A case history of the juvenile admitted to an institution shall be maintained continuously which may give information regarding their sociocultural and economic background. This information may be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community. The educational level and vocational aptitude may also be assessed on the basis of test and interview conducted by the teacher, the workshop supervisor and other technical staff. The appropriate linkages may also be established with outside specialist and community-based welfare agencies, psychologist, psychiatrist, child guidance clinic, hospital and local doctors, open school Jan Sikshan Sansthan etc.(5)All residents in the institution shall be given work like-(a)self-help in maintaining their own establishment;(b)cleaning of open spaces, gardening, etc.;(c)preliminary operations for crafts.(6)A well-rounded programme of pre-release planning and follow up of cases discharged from special homes shall be organised in all institutions in close collaboration with existing Governmental and Voluntary Welfare Organisations.
