Section 21(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(3)The Classification Committee shall periodically meet to consider and undertake review particularly on following matters:-(a)The profile of the newly admitted child will be analyzed and the child will be permitted to participate in the proceedings while taking the appropriate action on his further developments;(b)The child shall be counselled or advised to arrive or accept the treatment programme proposed by the Child Welfare Officer and the Psychologist;(c)To review the progress of child adjustment programmes;(d)Custodial care, housing, place of work, area of activity and type of supervision required;(e)Individual problems of child, family welfare, family contact and adjustment, economic problems, and institutional adjustment, etc;(f)Vocational training and opportunities for employment;(g)Education, health education, social education, academic education, vocational education and moral education;(h)Social adjustment, recreation, group work activities, guidance and Counselling;(i)Special instructions, collecting information, special precautions to be taken, etc.;(j)Review of progress and adjusting institutional programmes to the needs of the children;(k)Mentally preparing the child for release and planning post-release rehabilitation programme in collaboration with After Care service;(l)Any other matters which the Officer-in-Change may like to bring up.
