Section 31 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
31. Shelter Homes.
(1)For the children in urgent need of care and protection, such as destitute, street children, runaway children etc. the Government shall support creation of the requisite number of shelter homes/drop-in centres through voluntary organizations.(2)Such Homes/Centres shall have the minimum facilities of boarding, lodging besides the provision for fulfilment of basic needs in terms of clothing, food, health care and nutrition etc. Such children in crisis situations may live in short-stay homes which may have the requisite facilities for education, vocational training and recreation as well.(3)The Child Welfare Committees, Special Juvenile Police Units, Public Servants, Childlines, Voluntary Organizations, Social Workers and the children themselves may refer a child to such shelter homes. The legal requirements of investigation and disposal shall not apply in cases of children residing in the shelter home, except giving information to the committee and the police about the missing or homeless children besides initiating legal action in the interest of the child in terms of Act or other child related laws.(4)The services of Officer-in-charge, child welfare officer, social worker shall be provided for the proper care, protection, development, rehabilitation and reintegration needs of such children.(5)No child shall ordinarily stay in the home/drop-in-centre for more than a year, in case of Government funding.
