Section 4 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
4. Institutional Management for Juveniles.
- The procedure for classification, review and follow-up of the decisions taken by the classification Committee as laid down by the controlling officer shall be followed in each institution:-(1)The Government or the voluntary organization certified by the State Government shall set up separate observation homes for boys and girls.(2)The Government or the voluntary organization certified by the Government shall set up separate special homes for girls above the age of ten years and boys in the age groups of 11 to 15 and 16 to 18 years as and when required.(3)The following procedure shall be followed in respect of the newly admitted Juvenile namely:-(a)Receiving and search;(b)Hair cut (unless prohibited by religion), issue of toiletry items;(c)Disinfection and storing of Juvenile's personal belonging and other valuables;(d)Bath;(e)Issue of new set of clothes, bedding and other outfit and equipment (as per scales);(f)Medical examination and treatment where necessary and in case of any Juvenile suspected to be suffering from contagious or infectious diseases, mental ailments, addiction, etc. he shall be immediately segregated in specially ear-marked dormitories or wards or hospitals;(g)Attending to immediate and urgent needs of the Juvenile's like appearing in examination, interview letter to parent(s), personal problems etc.; and(h)Verification by the superintendent of the order of the Board, identification marks, register entries, cash, other valuables etc.(4)Every institution shall follow a schedule of orientation for the newly admitted juvenile covering the following aspects namely-(a)Health, sanitation, hygiene;(b)Institutional discipline and standard of behaviour, respect for elders, teachers etc;(c)Self improvement opportunities; and(d)Responsibilities and obligations.(5)A case history of the Juvenile or the child admitted to an institution shall be maintained which may contain information regarding his sociocultural and economic background and these information may invariably be collected through all possible and available sources, including home, parents or guardians, employers, school, friends and community.(6)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 the necessary linkages may also be established without side specialist and community based welfare agencies, psychologists, psychiatrists, child guidance clinic, hospital and local doctors, open school etc.(7)All residents in the institution shall be given work like:-(a)Self help in maintaining their own establishment;(b)Cleaning of open spaces, gardening etc.;(c)Preliminary operations for crafts;(d)To help in cooking turn by turn.(8)A well conceived program of pre-release planning and follow up of cases discharged from special homes shall be organized in all institutions in close collaboration with existing governmental and voluntary welfare organizations.
