Section 29 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
29. Inspection.
- The Government shall constitute State/district/city level inspection teams trough Selection Committee, constituted under rule 24 for a period of 3 years to visit and oversee to day-to-day function of the homes and give suitable directions to be followed. The team shall also make suggestions for the improvement and development for the institution. The team shall consist of minimum five members from representatives of Government, Local Authority, Child Welfare Committee, medical and other experts, voluntary organizations and reputed social workers. The inspection visit will be carried out by not less than three members. The team may visit the homes either by prior intimation or by surprise. The team shall interact with the children during the visits to the institution to determine their well being and uninhibited feed-back. The follow up action on the findings and suggestion of the children shall be taken by all concerned authorities.
