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State of Punjab - Section

Section 21 in The Juvenile Justice (Punjab) Rules, 1987

21. Classification committee.

(1)A juvenile shall be classified on the basis of his age, physical and mental health, length of commitment, degree of delinquency and his character. Besides, factors like sequences of the juvenile's delinquent behaviour, his social processing, type of delinquency, possibilities of functioning as a contamination risk, requirements of custody, his educational and vocational training needs, his total background, possibilities of his social adjustment, his prospects after release and his rehabilitation needs shall be taken into consideration.
(2)For this purpose a classification committee shall be constituted in each juvenile or special home consisting of the following personnel :-
Superintendent Chairman
Deputy Superintendant Vice Chairman
Case worker/Psychologist Member
Medical Officer Member
Workshop Supervisor Member
Instructor in Vocation Member
Teacher Member
Head of Care-Taking Staff Member
Officer in charge of the Reception Unit Member-Secretary.
(3)The Classification Committee shall periodically meet to consider and review :
(a)custodial care, housing, place of work, area of activity and type of supervision required,
(b)individual problems of juveniles, family welfare, family contacts and adjustment, economic problems, and institutional adjustment etc.,
(c)vocational training and opportunities for employment,
(d)education, health education, social education, academic education, vocational education and moral education,
(e)social adjustment, recreation, group work activities, guidance and counselling,
(f)special instructions, collecting moral information and special precautions to be taken etc.,
(g)review of progress and adjusting institutional programmes to the needs of the inmates,
(h)planning post-release rehabilitation programme in collaboration with after-care service,
(i)pre-release preparation,
(j)release, and
(k)any other matter which the Superintendent may like to bring up.
(4)The procedure for classification and review and follow-up of the decisions taken by the Classification Committee, as laid down by the Chief Inspector shall be followed in each institution.