Section 17 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
17. Monitoring and Evaluation Committee.
(1)The Home Committee shall also be the monitoring and evaluation committee.(2)The Monitoring and Evaluation Committee will also make a comprehensive plan for outreach channels between the Home and local communities and agencies for various services (education, training, etc.,) and celebration of special days.(3)This committee shall meet once in a month to consider, review and formulate programmes and activities concerning:(a)Custodial Care, housing, place of work, area of activity and type of supervision required;(b)Individual problems of children, family contacts and adjustment, economic problems, and institutional adjustment etc.;(c)Education;(d)Vocational training and opportunities for employment;(e)Social adjustment, recreation, group work activities, guidance and counselling;(f)Special instructions, collecting moral information and special precautions to be taken;(g)Review of progress and adjusting institutional programmes to the needs of the child;(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 committee may wish to consider.(4)A monthly progress report on the above shall be sent to the Head of Department (Commissioner) by the 5th of every month.(5)Quarterly Review of each child shall be done by the Home Committee. Where the Home Committee finds, after due enquiry, that any child may be discharged or released to live with its parents or guardians or any authorised person willing to receive and take charge of the child to educate and train the child for the child's rehabilitation, a report shall be sent to the Competent Authority for appropriate orders under Sections 56 or 59 of the Act.
