Section 53 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
53. Management Committee.
(1)Every institution shall have a Management Committee for the management of the institution and monitoring the progress of every juvenile.(2)In order to ensure proper care and treatment as per the individual care plans, a juvenile shall be grouped on the basis of age, degree of delinquency, physical and mental health and length of stay order.(3)The Management Committee shall consist of Governing Council and Executive Council.(4)The Governing Council shall consist of the following :-(i)Deputy Director of State Child Protection Unit : Chairperson(ii)Social Worker Member of Juvenile Justice Board or Child Welfare Committee : Member(iii)A juvenile or child representative from each of the Children's Committees (on a monthly rotation basis to ens; re representation of juveniles or children from all age group ): Member(iv)Representative of Jammu and Kashmir State Legal Services Authority: Member(v)One Non-Government Organization Representative working in the area of Child Rights: Member(5)The Executive Council shall function and discharge its duties prescribed under sub-rule (7) and shall be accountable to the Governing Council and shall consist of the following persons :-(i)Officer Incharge : Member(ii)Probation Officer or Child Welfare Officer or Case Worker : Member(iii)Medical Officer : Member(iv)Psychologist or Counselor: Member(v)Workshop Supervisor or Instructor in Vocation : Member(vi)Teacher :Member(6)Pursuant to the meetings of the Management Committee the directions of the Governing Council shall be executed by the Executive Council who shall tile an action taken report before the Governing Council in the next meeting.(7)The Management Committee shall meet monthly to consider and review :-(i)custodial care, housing, area of activity and type of supervision required;(ii)medical facilities and treatment;(iii)individual problems of juveniles and children, provision of legal aid services and institutional adjustment, leading to the quarterly review of individual care plans;(iv)vocational training and opportunities for employment;(v)education and awareness ;(vi)social adjustment, recreation, group work activities, guidance and counselling; ,(vii)review of progress and adjusting institutional programmes to the needs of the juveniles;(viii)planning post-release rehabilitation programme and follow-up for a period of two years in collaboration with after care services ;(ix)pre-release preparation ;(x)release;(xi)post release follow-up;(xii)food;(xiii)minimum standards of care, including infrastructure and services available;(xiv)daily routine;(xv)oversee that all registers as required under the Act and rules are maintained by the institution, check and verify these registers, duly stamped and signed in the monthly review meetings; and(xvi)any other matter which the Officer Incharge may like to bring up.(8)The Officer Incharge/Child Welfare Officer shall file a quarterly progress report of every juvenile or child in the case file and send a copy to the District Child Protection Unit.
