Section 63 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
63. Inspection.
(1)The State Government shall constitute State, District or city level inspection committee on the recommendation of the Selection Committee constituted under rule 91 of these rules.(2)The inspection committees shall visit and oversee the conditions in the institu-tions and appropriateness of the processes for safety, well being and permanence, review the standards of care and protection being followed by the institutions, look out for any incidence of violation of child rights, look into the functioning of the Manage-ment Committee and Children's Committee set up under rules 55 and 56 of these rules and give appropriate directions.(3)The team shall also make suggestions for improvement and development of the institution.(4)The team shall consist of a minimum of five members with representation from the State Government, the Board or Committee, the State Commission for the Protection of Child Rights or the State Human Rights Commission, medical and other experts, voluntary organisations and reputed social workers.(5)The inspection shall be carried out at least once in every three months.(6)The inspection visit shall be carried out by not less than three members.(7)The team may visit the institutions either by prior intimation or make a surprise visit.(8)The team shall interact with the children during the visits to the institution, to determine their well-being and uninhibited feed back.(9)The follow-up action on the findings and suggestion of the children shall be taken by all concerned authorities.(10)The action taken report, findings and suggestions from the Inspection Com-mittee shall be sent to the District Child Protection Unit and the State Government.
