Section 52 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
52. Childrens Committees.
(1)The Officer-in-charge of every institution for juveniles or children shall facilitate the setting up of Childrens Committees for three different age groups of children, viz., six year to ten years, eleven year to fifteen years and sixteen year to eighteen years and these Childrens Committees shall be constituted solely by children.(2)Such Committees shall be encouraged to participate in the following activities, namely:-(a)improvement of the conditions of the institution;(b)reviewing the standards of care being followed;(c)preparing daily routine and diet scale;(d)developing educational, vocational and recreation plans;(e)supporting each other in managing crisis;(f)reporting abuse and exploitation by peers and caregivers;(g)creative expression of their views through wall papers or newsletters or paintings or music or theater; and(h)management of institution through the Management Committee.(3)The Officer-in-charge shall ensure that the Childrens Committees meet every month and maintain a register for recording its activities and proceedings, and place it before the Management Committee in their monthly meetings.(4)The Officer-in-charge shall ensure that the Childrens Committees are provided with essential support and materials including stationary, space and guidance for effective functioning.(5)The Officer-in-charge shall, as far as possible, seek assistance from any local voluntary organization or child participation experts for the setting up and functioning of the Childrens Committees.(6)The local voluntary organization or child participation expert shall support the Childrens Committees in the following activity, namely:-(a)selecting their leaders;(b)conducting the monthly meetings;(c)developing rules for the functioning of Childrens Committees and following it;(d)maintaining records and Childrens Suggestion Book and other relevant documents; and(e)any other innovative activity.(7)The Management Committee shall seek a report from the Officerin- charge on the setting up and functioning of the Childrens Committees, review these reports in their monthly meetings and take necessary action where required.
