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State of Jharkhand - Section

Section 26 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

26. Management and Monitoring of Child Care Institutions.

(1)The personnel strength of a Child Care Institution shall be determined according to the duty, posts, hours of duty and category of children that the staff is meant to cater to.
(2)The staff of the Child Care Institution shall be subject to control and overall supervision of the Person-in-charge who by order, shall determine their specific duties and responsibilities in keeping with the statutory requirements of the Act and these rules.
(3)The number of posts in each category of staff shall be fixed on the basis of capacity of the institution and shall proportionately increase with the increase in the capacity of the institution.
(4)In case of Child Care Institutions housing girls, only female Person-in charge and staff shall be appointed.
(5)Any person associated with a Child Care Institution should not have been convicted of an offence or have been involved in any immoral act or in act of child abuse or employment of child labour or in an offence involving moral turpitude or hold any office in any political party during his tenure.
(6)No person shall be appointed to or work in a Child Care Institution without police verification.
(7)The suggested staffing pattern for an institution with a capacity of 100 children may be as below:
S. No Personnel/ Staff Number
1 Person-in-charge (Superintendent) 1
2 Probation Officer/Child Welfare Officer/CaseWorkers (NGOs) A Child Welfare Officer may be designated asRehabilitation-cum-Placement Officer 3
3 Counselor/ Psychologists/mental health expert 2
4 House Mother/ House Father 4
5 Educator/ Tutor 2(Part time)
6 Medical Officer (Physician) 1 (on call)
7 Para-medical staff/ Staff Nurse/Nursing Orderly 1
8 Store Keeper cum Accountant 1
9 Art & Craft & activity teacher 1(Part time)
10 PT Instructor-cum-Yoga trainer 1 (Part time)
11 Cook 2
12 Helper 2
13 House keeping 2
14 Driver 1
15 Gardener 1(Part time)
(8)In case of institutions housing infants, provision for ayahs and paramedical staff shall be made as per need.
(9)The security personnel shall be deployed as per nature and requirement of the Child Care Institution, taking into consideration strength of the children, age groups, physical and mental status, segregation facility based on the nature of offence and structure of the Institution.
(10)The security personnel to be engaged or appointed shall be adequately trained and oriented to deal with the children with sensitivity preferably ex-servicemen or retired paramilitary personnel or through Director General of Resettlement.
(11)The security personnel shall not be with arms or guns but have training and special skills to handle a crisis situation, control violence and escape of children from the institution, conduct search and frisking and security surveillance.