Section 61 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
61. Training of personnel.
- To ensure the qualitative implementation of the Act and the Rules, it is essential that the staff of the Institutions are given specialised training on issues related to child development, co-management, tracing and reintegration of the child with the family, self-reliance skills for the children and documentation of the work done. Training Manuals shall be prepared in consultation with Institutions like the Regional Institute of Correctional Administration (RICA), Vellore; The State Institution of Correctional Administration (SICA), Hyderabad; The National Institute of Social Defence (NISD), New Delhi, etc. The State Government shall provide for training of personnel of each category of staff in keeping with their statutory responsibilities and specific job; requirements. The Training programme shall include:(1)Refresher training courses for every staff member at least once an year(2)Staff conferences, seminars, workshops, etc., at various levels of the personnel organisation periodically and(3)The functionaries of the department shall be sent for necessary training courses organised by RICA, SICA NISD and other training agencies.
