Section 66 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
66. Staff Discipline.
(1)Any dereliction of duty, violation of rules and orders shall be viewed seriously and strict disciplinary action shall be taken or recommended by the Person-in-charge against the erring officials.(2)No staff of the Child Care Institution shall be present at an unauthorised location within the Child Care Institution.(3)No staff of the Child Care Institution shall bring any prohibited article into the Institution.(4)No staff of the Child Care Institution shall consume any addictive substances like liquor, bidi, cigarette, tobacco or any other psychotropic substance within the premises of the Child Care Institution, whether on duty at the relevant time or not or shall report for duty under the influence of any intoxicating substance.(5)No staff of the Child Care Institution shall sell or let for gain any article to any child or have any business dealings with such child or his parent or guardian.(6)No staff of the Child Care Institution shall use any abusive or vulgar language or discuss ageinappropriate topics or watch pornographic material or read obscene literature in the premises of the Child Care Institution.
