Section 79(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)District Child Protection Unit (DCPU).-The DCPU shall coordinate and implement all child rights and protection activities at district level. The specific functions of the DCPU shall include-(a)ensure effective implementation of the Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 at district level by supporting creation of adequate infrastructure, viz. setting up JJBs, CWCs, SJPUs and homes in each districts ;(b)identify families at risk and children in need of care and protection;(c)assess the number of children in difficult circumstances and creating district specific databases to monitor trends and patterns of children in difficult circumstances ;(d)periodic and regular mapping of all child related services at district for creating a resource directory and making the information available to the CWCs and JJBs from time to time;(e)implement family based non-institutional services including sponsorship and after care ;(f)ensure setting up of District, Block and Village level Child Protection Committees for effective implementation of programmes as well as discharge of its functions ;(g)facilitate transfer of children at all levels for either their restoration to their families or placing the child in long or short-term rehabilitation through institutionalization and sponsorship;(h)network and coordinate with all Government Departments to build inter-sectoral linkages at district level on child protection issues, including Departments of Health, Education, Social Welfare, Urban Development, SC/ST, Backward Classes and Minorities, Youth Services, Police, Judiciary, Labour, State AIDS Control Society, among others ;(i)network and coordinate with civil society organizations working under the Act;(j)develop parameters and tools for effective monitoring and supervision of agencies and institutions in the district in consultation with experts in child welfare ;(k)supervise and monitor all institutions or agencies providing residential facilities to children in district;(l)train and build capacity of all personnel (Government and Non-Government) implementing the Act to provide effective services to children ;(m)organize quarterly meeting with all stakeholders at district level including Childline, Officer Incharges of homes, NGOs and members of public to review the progress and implementation of the Act;(n)liaison with the SCPS and DCPUs of other districts ;(o)coordinate with agencies involved in tracking of missing children and specialised services for drug de-addiction and mental health services ; and(p)coordination with District Legal Services Authorities for the purpose of ensuring availability of the legal aid to juveniles or the child.
