Section 17(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(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.
