Section 11(3) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(3)The committee shall meet periodically to consider and review -(a)custodial care, housing, place of work, area of activity and type of supervision required;(b)individual problems of juveniles, family contacts, and adjustment, economic problems and institutional adjustment etc.;(c)vocational training and opportunities for employment.(d)education, i.e. health education, social education, academic education, vocational education and moral education;(e)social adjustment, recreation, group work activities, guidance and counselling;(f)special instructions, collecting moral information and special precautions to be taken etc.;(g)review of progress and adjusting institutional programmes to the needs of the inmates;(h)planning post-release rehabilitation programme and follow up for a period of two years in collaboration with aftercare service;(i)pre-release preparation;(j)release; and(k)any other matter which the Officer-in-charge may like to bring up.
