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State of Uttar Pradesh - Section

Section 11 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

11. Monitoring and Evaluation of Juveniles.

(1)A juvenile shall be grouped on the basis of age, physical and mental health, length of stay, degree of delinquency and the character.
(2)For the purpose of sub-rule (1), a Monitoring and Evaluation Committee shall be constituted in each institution consisting of the following personnel, namely:-
Superintendent ... Chairperson
Child Welfare Officer/Psychologist ... Member-Secretary
Medical Officer ... Member
Workshop Supervisor/Instructor in Vocation ... Member
Teacher ... Member
(3)The committee shall meet periodically to consider and review-
(a)custodial care, housing, place of work, area of activity and type of supervision required;
(b)individual problems of juveniles, family contacts and adjustment, economic problems and institutional adjustment etc.;
(c)vocational training and opportunities for employment;
(d)education i.e. health education, social education, academic education, vocational education and moral education;
(e)social adjustment, recreation, group work activities, guidance and counselling;
(f)special instructions, collecting moral information and special precautions to be taken etc;
(g)review of progress and adjusting institutional programmes to the needs of the inmates;
(h)planning post-release rehabilitation programme and follow-up for a period of 10 years in collaboration with after care service;
(i)pre-release preparation;
(j)release; and
(k)any other matter which the superintendent may like to bring-up.