Section 60 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
60. Inspection.
(1)Inspection Committee envisaged under section 36 of the Act shall be constituted by the Government for a period of three years which shall consist of following members:-(i)Chairperson of Child Welfare Committee-(Chairperson);(ii)District Child Protection Officer-(Member-Secretary);(iii)Representative of a registered Voluntary Organisation other than an Organisation running children's home in that district;(iv)Chief Medical Officer or his representative who shall be a Medical Officer;(v)Social worker with experience of working on children issues to be nominated by the DCPU.(2)The committees will exercise the following functions at the District level:-(i)to visit and oversee the conditions in the children's home?;(ii)to review the standards of care and protection being followed by the children's homes;(iii)to look into the functioning of the management and give appropriate suggestions for improvement and development of the children's homes;(iv)to interact with the children to determine their well being and take their feedback ;(v)to report to State Child Protection Unit.(3)The inspection of each children's homes shall be carried out at least once in every quarter.(4)The inspection shall be carried out by not less than three members together.(5)Inspection Committee may visit the children's homes with or without prior intimation.(6)The Government shall provide for re-imbursement of expenditure incurred on inspections by members of the inspection committees.
