Section 50 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
50. Institutional management of juveniles or children.
(1)The following procedure shall be followed in respect of the newly admitted juveniles:-(a)receiving and search;(b)disinfection and storing of juvenile's personal belongings and other valuables;(c)bath and haircut (unless prohibited by religion);(d)issue of toiletry items; new set of clothes, bedding and other outfit and equipment (as per scales);(e)medical examination and treatment where necessary and in case of every juvenile suspected to be suffering from contagious or infectious disease, mental ailments or addiction;(f)segregation in specially earmarked dormitories or wards or hospitals in case of a child suffering from contagious disease requiring special care and caution;(g)attending to immediate and urgent needs of the juveniles like appearing in examinations, interview letter to parents, personal problems and verification by the Officer-in-Charge of age of juvenile as per order of the Board.(2)Every newly admitted juvenile or child shall be allotted a Case Worker from amongst the Probation Officers or Child Welfare Officers or Social Workers or counsellors attached to the institutions or voluntary social workers or counsellors.(3)Every newly admitted juvenile shall be familiarised with the institution and its functioning and shall receive orientation in the following areas:-(a)personal health, hygiene and sanitation;(b)institutional discipline and standards of behaviour, respect for elders and teachers;(c)daily routine, peer interaction, optimum use of developmental opportunities; and(d)rights, responsibilities and obligations within the institution.(4)The designated officer shall enter the name of the juvenile or child in the Admission Register and allocate appropriate accommodation facility.(5)The photograph shall also be taken immediately for records and the Case Worker or Probation Officer or Welfare Officer shall begin the investigation and correspondence with the person, the juvenile or child might have named.(6)The Officer-in-Charge shall see that the personal belongings of the juvenile or child received by the institution is kept in safe custody and recorded in the Personal Belonging Register and the item must be returned to the juvenile or child when he leaves the institution.(7)The girl juvenile or child shall be searched by a female member of the staff, and with due regard to decency and dignity of the juvenile or child.(8)The educational level and vocational aptitude of the juvenile admitted, may be assessed on the basis of test and interview conducted by the teacher, the workshop supervisor and other technical staff and necessary linkages may also be established with outside specialists and community-based welfare agencies, psychologist, psychiatrist, child guidance clinic, hospital and local doctors, open schools or Jan Shikshan Sansthan.(9)A case history of the juvenile or the child admitted to an institution shall be maintained as per Form XX, which shall contain information regarding his socio-cul-tural and economic background and these informations may invariably be collected through all possible and available sources, including home, parents or guardians, employer, schools, friends and community.(10)A well conceived programme of pre-release planning and follow-up of cases discharged from special homes shall be organised in all institutions in close collabora-tion with existing governmental and voluntary welfare organisations.(11)In the event of a juvenile or child leaving the institution without permission or committing an offence within the institution, the information shall be sent by the Officer-in-Charge of the concerned institution to the Police and the family, if known; and the detailed report of circumstances along with the efforts to trace the juvenile or child where the juvenile or child is missing, shall be sent to the Board or Committee, as the case may be.(12)An individual care plan for every juvenile or child in institutional care shall be developed with the ultimate aim of the child being rehabilitated and re-integrated based on their case history, circumstances and individual needs and the individual care plan shall be based on following guidelines:-(a)the Officer-in-Charge, counsellor along with the Child Welfare Officer or Case Worker, or Social Worker shall prepare an individual care plan for every child in an institution within one month of his admittance as per Form XXI;(b)all care plans shall include a plan for the juvenile's or child's restoration, rehabilitation, reintegration and follow-up;(c)the care plan shall be reviewed quarterly by the Management Committee set up under rule 55 of these rules for appropriate development and rehabilitation including options for release or restoration to family or foster care or adoption;(d)juveniles or children shall be consulted while determining their care plan;(e)continuity of care plan shall be ensured in cases of transfer or repatriation or restoration.
