Section 56 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
56. Children's Committees.
(1)officer-in-Charge of every institution for juveniles or children shall facilitate the setting up of Children's Committees for three different age groups of children, viz. 6-10 years, 11-15 years and 16-18 years and these Children's Committees shall be constituted solely by children.(2)Such Children's Committee shall be encouraged to participate in following activities:(a)improvement of the condition of the institution;(b)reviewing the standards of care being followed;(c)preparing daily routine and diet scale;(d)developing educational, vocational and recreation plans;(e)supporting each other in managing crisis;(f)reporting abuse and exploitation by peers and caregivers;(g)creative expression of their views through wall papers or newsletters or paintings or music or theater;(h)management of institution through the Management Committee.(3)The officer-in-Charge shall ensure that the Children's Committees meet every month and maintain a register for recording its activities and proceedings, and place it before the Management Committee in their monthly meetings.(4)The officer-in-Charge shall ensure that the Children's Committees are provided with essential support and materials including stationary, space and guidance for effective functioning.(5)The officer-in-Charge shall, as far as possible, seek assistance from local voluntary organization or child participation experts for the setting up and functioning of the Children's Committees.(6)The local voluntary organization or child participation expert shall support the Children's Committees in the following:(a)selecting their leaders;(b)conducting the monthly meetings;(c)developing rules for the functioning of Children's Committees and following it;(d)maintaining records and Children's Suggestion Book and other relevant documents; and(e)any other innovative activity.(7)The Management Committee shall seek a report from the officer-in-Charge on the setting up and functioning of the Children's Committees, review these reports in their monthly meetings and take necessary action where required.
