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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)As emphases by the Child Rights Convention a participatory right of children is ensured. To ensure such rights in the institutional the following activities shall be adopted,-
(i)A committee shall he formed among children to decide their daily menu within the admissible of scales or rates. The committee shall co-ordinate with the kitchen staff in the preparation of menu, however, the staff in the institution shall be responsible for the cooking.
(ii)A Cultural Committee, Campus Maintenance Committee, Sports Committee, Literary Committee etc. shall be constituted.
(iii)Any rehabilitation plan for a child including the option of higher studies shall take into consideration the interest of the child.