Section 80 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
80. State Child Protection Unit.
- The specific functions of the State Child Protection Unit shall include:-(a)implementation of the Act and supervision and monitoring of agencies and institutions under the Act;(b)set up, support and monitor the District Child Protection Units;(c)represent State Child Protection Unit as a member in the Selection Committee for appointment of members of Boards or Committees;(d)make necessary funds available to the District Child Protection Units for providing or setting up required facilities for implementation of the Act;(e)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;(f)network and co-ordinate with civil society organisations working for the effective implementation of the Act;(g)training and capacity building of all personnel (Government and Non-Government) working under the Act;(h)establish Minimum Standards of Care and ensure its implementation in all institutions set up under the Act;(i)review of the functioning of Committees; and(j)all other functions necessary for effective implementation of the Act.
