Section 11(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002
(3)The committee shall meet periodically to consider and review-(a)custodial care, housing, place of work, area of activity and type of supervision required;(b)individual problems of juveniles, family contacts and adjustment, economic problems, and institutional adjustment, etc.;(c)vocational training and opportunities for employment;(d)education, i.e. health education, social education, academic education, vocational education and moral education;(e)social adjustment, recreation, group work activities, guidance and counselling;(f)special instructions, collecting moral information, and special precautions to be taken, etc.;(g)review of progress and adjusting institutional programmes to the needs of the immates;(h)planning post-release rehabilitation programme and follow up for a period of two years in collaboration with aftercare service;(i)pre-release preparation;(j)release, and(k)any other matter which the Officer-in-Charge may like to bring up.
