Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 38 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

38. Co-management.

(1)All the State-run institutions under the Act shall be jointly managed by the Government and Non-Governmental Organisations, as expeditiously as possible. The NGOs with a good track record of working with children and having experienced staff shall be involved in all aspects of managing the institution along with the Government to achieve the objects of the Act and in particular as provided in Sections 34, 40 and 45.
(2)Co-management shall be implemented through the Home Committee, Working Committee and Executive Committee. The Home Committee shall be responsible for managing the institution in all aspects. The Home Committee is a representative body of the officials of the Department and the NGOs. The objective of establishment of the Home Committee is to ensure optimum care and protection of children through co-operative efforts, all round development of the personality of the children and realisation of their rights and transparency and accountability of the Institution.
(3)The Home Committee will be constituted with the following members:
S.No. Name Designation
1.2.3.4.5.6.7. SuperintendentNon-GovernmentalOrganisationNon-GovernmentalOrganisationDeputy SuperintendentCivil AssistantSurgeonCase WorkerHouse Mother/Father ConvenorMember (Nodal Agency)Member (SupportingAgency), OptionalMemberMemberMemberMember
(4)Functions and role of Home Committees:The Home Committee shall:
(a)Prepare the micro-plans for the institution including projection and utilisation of required budgets for administering the Home and implementing requisite programmes for all round development of the children;
(b)work on the standardisation of the education system including vocational training, in the Home, to provide quality education.
(c)provide for retraining of present teachers/instructors, deputation of new teachers/instructors, from other Departments or engage suitable instructors from other sources on contract basis where required, procurement of study material and raw material;
(d)Introduce bridge schools for older children who had little or no formal education.
(e)impart life skills education in terms of leadership and personality development as an integral part of the child's education and reintegration;
(f)impart livelihoods training for children with a focus on productivity to motivate the child to learn new skills and to attend certification programmes;
(g)provide counselling with trained and competent counsellors, who are qualified in social work, Psychology, Sociology or Home Science.
(h)take care of the children day and night.
(5)The criterion for selection of NGOs, who will be part of the Home Committee shall be as per the guidelines laid down in Schedule -2.
(6)The Working Committee in respect of the Institutions in the city of Hyderabad shall consist of the following:
S.No. Name and Address Designation
1.2.3.4.5.6.7.8.9. Commissioner,Juvenile Welfare, Correction Services & Welfare of StreetChildrenJoint Director/DeputyDirector of Correctional Services (Admin) O/o the CommissionerJWCS & WSCNGO Participants inthe Co-managementCommissioner ofEducation/his representativeDeputy Director ofCorrectional Services (Pig.) O/o the Commissioner JWCS & WSCUNICEF, ProgrammeOfficerCommissioner ofSocial Welfare or his representativeThe Superintendentsof the concerned HomesAny other persons as a special invitees to benominated by Commissioner, JWCS ChairpersonConvenorMembersMemberMemberMemberMemberMembersSpecial invitees
The Working Committee will meet quarterly, by rotation, in different regions. The Superintendents and the concerned NGOs of the region shall attend the quarterly meetings as members.
(7)The working Committee shall
(a)implement in the Homes, the programmes approved by the Executive Committee
(b)review the functioning of the Homes at least once in every three months and more often as required.
(c)submit half yearly review report to the Executive Committee and make suggestions regarding more effective implementation of programmes.
(d)monitor and direct the functionaries in the Homes through the respective Home Committee.
(e)review and direct the functioning of the Home Committee and issue appropriate guidelines for the effective co-management of the Homes.
(f)implement such decisions as are entrusted to it by the Executive Committee for mobilisation of resources, initiation of collaboration etc.
(g)help Executive Committee draw up the Budget Estimates and Annual General Report of the functioning of the Homes.
(h)ensure that the aims and objectives of the Juvenile welfare programme is achieved through proper implementation, monitoring and review of programmes and personnel.
(8)The Executive Committee shall consist of:
S.No. Name and Address Designation
1.2.3.4.5.6.7.8.9.10.11. Principal SecretaryWoman Development, Child Welfare and Disabled Welfare DepartmentCommissioner,Juvenile Welfare, Correctional Services and Welfare of StreetChildrenCommissioner ofEducationNGO participants inthe Co-management (Three per region, on rotation basis, to benominated by the Chairperson)The PrincipalMagistrates of the Board and the Chairpersons of the ChildWelfare CommitteeDeputy Director ofCorrectional Services (Admn.) O/o of the JWCS and WSCDeputy Director ofCorrectional Services (Pig.) O/o the Commissioner JWSC & WSCUNICEF, ProgrammeOfficerManaging Director,A.P. Co-operative Finance CorporationTwo nominees of theChair PersonsSuperintendents of the Institutions ChairpersonConvenorMemberMembersMembersMemberMemberMemberMemberMembersMembers
(9)The Executive Committee:
(a)shall be responsible for the implementation and monitoring of the child welfare programme. It shall function according to the polices and guidelines of the Government and the State Advisory Board.
(b)shall take such measures as may be necessary for realising the goals and objectives of the Child Welfare Programme.
(c)shall receive and review periodic reports from the working committee regarding implementation and impact of such measures on the general working of the Homes and issue suitable directions to the Working Committee.
(d)shall have the responsibility to prepare the annual budget estimates and have it approved by competent authorities.
(e)shall mobilise funds and resources.
(f)shall approve the expenditure covering all aspects of the programme.
(g)shall in view utilisation of funds, activities and implementation of programmes in the Homes.
(h)shall submit a consolidate annual report to the State Advisory Board about all its programmes and about the Co-management system.
(i)shall meet at least once in every four months and more often, if necessary.