Section 30 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
30. Shelter Homes.
(1)For the children in urgent need of care and protection, such as destitutes, street children and run-away children, the State Government shall support creation of the requisite number of shelter homes or drop-in-centres through the voluntary organizations.(2)The shelter homes or drop-in-centres shall have the minimum facilities of boarding and lodging, besides the provisions for fulfilment of basic needs in terms of clothing, food, health care and nutrition.(3)Such children in emergent situations may live in short-stay homes which may have the requisite facilities for educations, vocational training and recreation as well.(4)The committee, Special Juvenile Police Unit, public servants, Childline, voluntary organizations, social workers and the children themselves may refer a child to such shelter homes.(5)The requirement of investigation and disposal shall not apply in cases of children residing in the shelter home, except giving information to the committee and the police about the missing or homeless children, besides initiating legal action in the interest of the child in terms of the Act or other child related laws.(6)The services of Superintendent, child welfare officer, social worker shall be provided for the proper care, protection, development, rehabilitation and reintegration needs of such children.(7)No child shall ordinarily stay in the Government founded shelter home on drop-in-centre for more than a year.
