Section 54 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
54. Education and vocational training.
(1)Education shall be provided outside the institution wherever possible in formal schools run by the State/State-aided Institutions/Institutions recognized by the State. Such education shall be provided by qualified teachers through programmes integrated with the education system of the country so that, after release, children may continue their education without difficulty.(2)Every child of compulsory school age in any facility including the Observation Home has the right to education suited to his or her needs and abilities and designed to prepare him or her for return to society. Special methodologies based on Minimum Levels of Learning as prescribed by the National Council of Educational Research and Training, as far as possible be incorporated into the educational system with correctional institutions to meet the special learning needs of children such as street children, etc. Special attention shall be given by the administration of the facilities to the education of children with particular cultural or ethnic needs or any other special needs Children who are illiterate or have cognitive or learning difficulties shall have the right to special education.(3)Children above compulsory school age who wish to continue their education shall be permitted and encouraged to do so, and every effort shall be made to provide them access to appropriate educational programmes.(4)Diplomas or educational certificates awarded to children while under the Act shall not indicate in any way that the child has been institutionalised in such institution.(5)Every institution should provide access to a library that is adequately stocked with both instructional and recreational books and periodicals suitable for the children, who should be encouraged and enabled to make full use of it.(6)Every child, except those in temporary care in the Observation Home, above the age of compulsory school education shall have the right to receive vocational training in occupations likely to prepare him or her for future employment.(7)Each home, except the Observation Home, shall facilitate suitable vocational training under the guidance of trained instructors. The home shall develop networking with Institute of Technical Instruction (ITI), Government and Private Organization/Enterprises, Agencies/Non-Government Organization's with expertise and placement agencies.(8)With due regard to proper vocational selection and to the requirements of institutional administration, children should be encouraged to choose the type of work they wish to perform.(9)Children shall be provided, where possible and in accordance with the Child Labour Act, with opportunities to pursue work, with remuneration and continue education or training, but shall not be required to do so. Work, education or training shall not cause the continuation of the child's stay within the institution.(10)Wherever possible, children shall be provided with the opportunity to perform remunerated labour, if possible within the local community, as a complement to the vocational training provided in order to enhance possibility of finding suitable employment when they return to their communities. The type of work shall be such as to provide appropriate training that will be of benefit to the children following release. The organization and methods of work offered in facilities shall resemble as closely as possible those of similar work in community, so as to prepare children for the conditions of normal occupational life.(11)Earnings. - Every child who performs work shall have the right to an equitable remuneration, if such work is remunerative. The interests of the children and of their vocational training shall not be subordinated to the purpose of making a profit for the juvenile justice institution or a third party. Part of the earnings of a child may be set aside to constitute a savings fund to be handed over to the child on release. The child may have the right to use the remainder of those earnings to purchase articles for his or her own use or to indemnity the victim injured by his or her offence or to send it to his or her family or other persons outside the institution.(12)Reward. - Rewards to the children as may be fixed by the management of the home from time to time may be granted by the Officer-in-Charge as an encouragement to steady work and good behaviour. These rewards shall be presented to the child within a period of two months of his earning it after obtaining a proper receipt from the child.(13)The religious beliefs of children shall be duly respected and no classes shall be conducted which attempt to proselytize in the name of education.(14)Inspection of academic and vocational training. - The monitoring and Evaluation Committees shall report to the Inspection Committee or to any other relevant specialized Inspection Committee set up in the State having special jurisdiction on the issue of education, such as the District Educational Officer, Director of Technical Education, any recognized Education Consultants.
