Section 39(4) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(4)The Management Committee shall meet at least once every month to consider and review:(i)care in the institution, housing, area of activity and type of supervision or interventions required;(ii)medical facilities and treatment;(iii)food, water, sanitation and hygiene conditions;(iv)mental health interventions;(v)individual problems of children and institutional adjustment;(vi)quarterly review of individual care plans;(vii)provision of legal aid services;(viii)vocational training and opportunities for employment;(ix)education and life skills development programmes;(x)social adjustment, recreation, group work activities, guidance and counseling;(xi)progress, adjustment and modification of residential programmes to the needs of the children;(xii)planning post-release or post-restoration rehabilitation programme and follow up for a period of two years in collaboration with after care services, as the case may be;(xiii)pre-release or pre-restoration preparation;(xiv)release or restoration;(xv)post release or post-restoration follow-up;(xvi)minimum standards of care, including infrastructure and services available;(xvii)daily routine;(xviii)community participation and voluntary participation in the residential life of children such as education, vocational activities, recreation and hobby;(xix)all registers as required under the Act and the rules maintained by the institution, duly stamped and signed and to check and verify the registers in the monthly review meetings;(xx)matters concerning Children's Committees; and(xxi)any other matter which the Person-in-charge may like to bring up.
