Section 88 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
88. Training of Personnel.
(1)A Judicial Magistrate with special knowledge or training in child psychology, child welfare and child rights shall be designated as the Principal Magistrate of the Board.(2)In case the Magistrate with such special knowledge or training is not available, the Government shall prior to his appointment, arrange to provide the Magistrate a minimum of 7 days' training in child psychology, child welfare and child rights.(3)In case of other two members, the Government shall arrange to provide on job training in the administration of the juvenile justice so as to carry out the purpose of the Act effectively.(4)Government shall develop a standard training module for the Magistrate and other two members in consultation with State Judicial Academy and reputed Institutions.(5)The Government or the Officer Incharge shall provide training of personnel of each category of staff, in keeping with their statutory responsibilities and specific jobs requirements.(6)The training programme shall include-(a)orientation and induction training of the newly recruited . staff;(b)refresher training courses and skill enhancement programmes for all care givers once a year; and(c)staff conferences, seminars, workshops and exposure visits outside the State.(7)The Government with the help of the State Child Protection Society and its Regional Centres shall organize regular training and capacity building of personnel involved in the implementation of the Act and the rules made thereunder.
