Section 28(3) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(3)Each children's home shall have the following facilities :-(a)Physical infrastructure-It should include separate facilities for children in the age group of 0-50 years with appropriate facilities for the infants. The facilities to be created for children in the age group 6-10 years having separate dormitories for boys and girls. The standard of accommodation as prescribed in rule 9 shall apply. There should be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age appropriateness and hygiene.(b)Clothing and Bedding according to season and age appropriate as per scale mentioned in rule 7.(c)Nutrition- The children shall be provided 4 meals including breakfast etc. in a day. The menu shall be prepared with the help of a nutritional expert/doctor to ensure balanced diet and variety in taste. Children may be provided special meals on holidays. The diet however, in case of infants and sick children shall be according to the requirement. The normal dietary scale for children up to 18 years shall be according to scale mentioned in rule 6.(d)Medical-The children's home shall have arrangement for the medical facility preferably with doctor and nurse. All children brought into the home shall be medically examined initially within 24 hours of arrival. The routine medical check up of the children must be done on monthly basis. The sick children shall constantly be under medical supervision. In the event of break out of contagious/ infectious diseases, segregation must be ensured.The medical service shall include immunization facility as prescribed by the National Immunization Schedule. The home shall have networking with local doctor/hospitals for referral cases.The medical record of each child shall be meticulously maintained in the file of the child. The record shall also include weight and height record, any sickness and treatment, and other physical/ mental problem if any.(e)Education- The home shall provide education to all children according to the age and ability, either both inside the home or outside, as per the requirement.(f)Vocational Training-Each home shall facilitate for useful vocational training under the guidance of trained instructors. The home shall develop networking with Institute of Technical Instruction (ITI), Jan Shikshan Sansthan, Government and Private Organization/ Enterprises, Agencies/NGO's with expertise, or placement agencies.(g)Counselling-Each home shall have the services of a trained counsellor. Services of Child Guidance Centres, Psychology and Psychiatric Departments or similar Agency may also be availed.(h)Recreation facilities- It must include indoor and outdoor games, music, television, picnic and outings, cultural programmes etc.(i)Care Plan- The in-charge, counsellor along with the child welfare officer, case worker, or social worker shall prepare a Care Plan for every child in the home. The care plan shall be reviewed from time to time for appropriate development and rehabilitation including options for restoration to family/foster care/adoption and review shall not be delayed beyond a year. The focus should be on providing family and community based re-integration programmes. Children should be consulted while determining their care plan.(j)Intake Procedure-Every new child who is brought to home shall immediately be taken charge of by the counsellor/child welfare officer/designated officer, as the case may be. The child shall be received with due care as provided under these rules, with dignity and loge. A brief orientation shall be given to the child on induction to remove any inhibition from the mind of the child. The child shall be immediately given bath, clothing, food etc. and medically examined. The designated officer shall enter the name of the child in the Admission Register and allocate appropriate accommodation facility. The photograph shall also be done immediately for records and the case worker shall begin the investigation and correspondence with the person, the child may have named. The Officer-in-charge shall see that the personal belongings of every child received by the home is kept in safe custody and recorded Personal Belonging Register and the item must be returned to the child when he leaves the home. The girl child shall be searched by a female member of the staff, and with due regard to decency. The articles mentioned under rule 14 shall also be prohibited in case of children's homes.(k)In the event of a child leaving the home without permission, the information shall be sent to the police and the family, if known. The detailed report along with the efforts to trace the child shall be sent to the committee for information in the subsequent sitting of the committee.(l)In the event of death of a child the circumstances of the death shall be recorded in the case file of the child by the case worker giving the case of death and the death certificate shall be obtained from the attending doctor or hospital, as the case may be. The information shall be sent to the Committee and District Level Inspection Team, Registrar of Birth and Death, and the relative, if known. The last rites shall be performed according to the known religion of the child.(m)In the event of custodial rape and/or sexual abuse the action to be taken as follows :-(i)In case any resident makes any complaint or occurrence of such nature comes to the knowledge of the Officer-in-charge, a report shall be placed before the Child Welfare Committee, who in turn, will order for special investigation. The Child Welfare Committee shall direct the local Police-station to register case against the person found guilty under the relevant Section of the IPC.(ii)The Special Juvenile Police Unit will also take due cognizance of such occurrences and conduct necessary investigations.(n)In the event of any other crime committed in respect of residents, the Child Welfare Committee will take cognizance and arrange for necessary investigation to be carried out by Special Juvenile Police Unit.(o)Record Keeping-All the case files of the children maintained by the institutions and the Juvenile Welfare Committee shall be computerized and networked so that the data is centrally available.
