Section 81(2) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
(2)The specific functions of the District Child Protection Unit shall include:-(a)ensure effective implementation of the Act at district or city levels by supporting creation of adequate infrastructure, such as, setting up Boards, Committees, Special Juvenile Police Units 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 Committees and Boards from time to time;(e)implement family based non-institutional services including sponsorship, foster, care, adoption 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 institutionalisation, adoption, foster care and sponsorship;(h)supporting State Adoption Resource Agency in implementation of family based non-institutional services at district level;(i)network and co-ordinate with all Government Departments to build inter-sectoral linkages on child protection issues, including departments of Health, Education, Social Welfare, Urban Basic Services, Backward Classes & Minorities, Youth Services, Police, Judiciary, Labour, State AIDS Control Society, among others;(j)network and co-ordinate with civil society organisations working under the Act;(k)develop parameters and tools for effective monitoring and supervision of agencies and institutions in the district in consultation with experts in child welfare;(l)supervise and monitor all institutions or agencies providing residential facilities to children in district;(m)train and build capacity of all personnel (Government and Non-Government) implementing the Act to provide effective services to children;(n)organise quarterly meeting with all stakeholders at district level including childline, Specialised Adoption Agencies, Officer-in-Charges of Homes, Non-Governmental Organisations and members of public to review the progress and implementation of the Act; and(o)liaison with the State Child Protection Unit, State Adoption Resource Agency at State level and District Child Protection Units of other districts.
