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State of Haryana - Section

Section 11 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

11. Monitoring and Evaluation of Juveniles. [Section 68(2)(iii)(iv)].

(1)A juvenile shall be grouped on the basis of the age, physical and mental health, length of stay, order, degree of delinquency and the character.
(2)For the purposes of sub-rule (1), a monitoring and evaluation committee shall be constituted in each institution consisting of the following personnel namely :-
Officer-in-charge - 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 two years in collaboration with aftercare service;
(i)pre-release preparation;
(j)release; and
(k)any other matter which the Officer-in-charge may like to bring up.