Section 53(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(7)The Management Committee shall meet monthly to consider and review :-(i)custodial care, housing, area of activity and type of supervision required;(ii)medical facilities and treatment;(iii)individual problems of juveniles and children, provision of legal aid services and institutional adjustment, leading to the quarterly review of individual care plans;(iv)vocational training and opportunities for employment;(v)education and awareness ;(vi)social adjustment, recreation, group work activities, guidance and counselling; ,(vii)review of progress and adjusting institutional programmes to the needs of the juveniles;(viii)planning post-release rehabilitation programme and follow-up for a period of two years in collaboration with after care services ;(ix)pre-release preparation ;(x)release;(xi)post release follow-up;(xii)food;(xiii)minimum standards of care, including infrastructure and services available;(xiv)daily routine;(xv)oversee that all registers as required under the Act and rules are maintained by the institution, check and verify these registers, duly stamped and signed in the monthly review meetings; and(xvi)any other matter which the Officer Incharge may like to bring up.
