Section 27 in Jammu and Kashmir Juvenile Justice Rules, 2007
27. Inspection.
(1)The Government shall constitute State, District or city level inspection teams on the recommendation of Selection Committee under rule 23(3) for a period of 3 years to visit and oversee the day to day functioning of the Homes and give suitable directions to be followed by them.(2)The team shall also make suggestions for the improvement and development of the institution.(3)The team shall consist of a minimum of five members from the representatives of the Government, local authority, the Committee, medical and other experts, voluntary organizations and reputed social workers.(4)The inspection visit shall be carried out by not less than three members.(5)The team may visit the homes either by prior intimation or by surprise.(6)The learn shall interact with the juvenile during the visit to the institution, to determine their well being and uninhibited feed back.CHAPTER-V 28. After Care Organization.(1)The after care organization, as outlined in the Act, are to take care of juveniles or children after they leave special homes/juveniles homes.(2)These after care organizations are essential for all juvenile or youth between the age of 18 to 20 years; and as such, this age group is most vulnerable and need care, guidance and protection.(3)The objective of these homes shall be to enable such juvenile to adapt to the society and during their stay in these transitional homes these children will be encouraged to move away from an institution-based life to a normal one.(4)The target groups will include juveniles or children who have either left special homes or juveniles home.(5)The key components of the model include setting up of temporary homes for a group of youth, who can be encouraged to learn a trade and contribute towards the rent as well as the running of the home.(6)There shall also be provision for a peer counsellor, who will be in regular contact with these youths to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.(7)The programmes under the scheme shall include:-(i)Facilitating employment generation for these youths will be a key programme.(ii)After a youth has saved a sufficient amount, he can be encouraged to stay in a place of his own and move out of the group home.(iii)The youth may continue staying in the home and return the deposit to the Non-Governmental Organizations (NGOs).(iv)The youth learning a vocational trade can be given a stipend, which may be stopped once the youth gets a job.(v)Loans to there youth to set up entrepreneurial activities may also be arranged.(vi)A counsellor shall also be made available for juvenile at these homes, as at this stage of life, they can be lured into crime or drug dependence and such other habits or deviant behaviour.(8)The strategy for juvenile who have been juveniles or have left special homes shall be to help them to return to normal life and adjust and adapt to their environment.(9)There shall be provision for vocational training of these children to enable them to sustain themselves through their own efforts.(10)Structure. One counsellor can be made in-charge of a cluster of five homes and each home may house 6 to 8 juveniles who may opt to stay together on their own.CHAPTER-VI Miscellaneous
