Section 38 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
38. Objectives of the Shelter Home.
(1)There shall be following objectives of the Shelter homes. -(a)identify and receive children who are at risk and in need of urgent care and protection as well as those who specifically seek help in that jurisdiction;(b)build up a friendly relationship with the child so as to enable him/her to understand and share the reasons for his/her present situation as well as to participate in a decision regarding his/her placement;(c)offer quick assessment services and referrals to detailed assessment and other services;(d)offer services of counselling, recreation, medical attention, non-formal education and temporary, open and freely accessible 24 hour shelter;(e)directly link up with competent authorities and institutions under the Act coming under that jurisdiction as well as network with the Child Help Line of the area and all other recognized fit persons, voluntary organizations and fit person willing to assist in the work of the Shelter Home.(2)Location (Establishment). - The Shelter Home shall preferably be located in areas of high density of children in difficult circumstances such as Railway Stations, market Stations, market places and other commercial areas.(3)Jurisdiction. - The State Governments shall encourage for setting up atleast one Shelter Home in every District.(4)Affiliation to the Jurisdictional Police Station. - Every Shelter Home shall be affiliated to the Jurisdictional Police Station and to the Child Help Line for any specific assistance.(5)Staffing pattern. - The staffing pattern of the Shelter Home may be as under : -(a)One Senior Social Worker who is qualified or has special training or experience in working with children in especially difficult circumstances;(b)One Junior para professional with special training or experience in working with children in especially difficult circumstances;(c)One helper;(d)Two youth peer counsellors performing the role of friends of children.(6)Shelter Homes for Children with Special Needs: Such as Mentally Challenged Children. - The State Government may run Children's Homes for mentally challenged children and children with multiple disabilities as per need. All Rules of Chapter VII of these Rules shall be applicable in these Homes.
