Section 55(6) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(6)(a)The Management Committee shall meet every month to consider and review?(i)custodial care or care in the institution, housing, area of activity and type of supervision or interventions required;(ii)medical facilities and treatment;(iii)food, water, sanitation and hygiene conditions;(iv)mental health interventions with the juveniles and children;(v)individual problems of juveniles and children, provision of legal aid services and institutional adjustment, leading to the quarterly review of individual care plans;(vi)vocational training and opportunities for employment;(vii)education and life skills development programmes;(viii)social adjustment, recreation, group work activities, guidance and counseling;(ix)review of progress, adjustment and modification of residential programmes to the needs of the juveniles and children;(x)planning post-release or post-restoration rehabilitation programme and follow up for a period of two years in collaboration with aftercare services;(xi)pre-release or pre-restoration preparation;(xii)release or restoration;(xiii)post release or post-restoration follow-up;(xiv)minimum standards of care, including infrastructure and services available;(xv)daily routine;(xvi)community participation and voluntarism in the residential life of children such as education, vocational activities, recreation and hobby;(xvii)oversee that all registers as required under the Act and rules are maintained by the institution, check and verify these registers, duly stamped and signed in the monthly review meetings;(xviii)matters concerning the Children's Committees; and(xix)any other matter which the officer-in-Charge may like to bring up.(b)The officer-in-charge or Child Welfare officer shall file a quarterly progress report of every juvenile or child in the case file and send a copy to the District Child Protection Unit and Board or Committee, as the case may be.
