Section 70(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(3)In the performance of their duties, functionaries of residential facilities shall respect and protect the human dignity and fundamental human rights of all children, in particular, as follows : -(a)No member of the institution or institutional functionaries shall inflict, instigate or tolerate any act of torture or any form of hearsh, cruel, inhuman or degrading treatment, punishment, correction or discipline under any pretext or circumstances whatsoever ;(b)All functionaries shall rigorously oppose and combat any act of corruption, reporting it without delay to the competent authorities ;(c)All functionaries shall function under these Rules. Functionaries who have reason to believe that a serious violation of the these Rules has occurred or is about to occur should report the matter to their superior authorities vested with reviewing or remedial power ;(d)All functionaries should ensure the full protection of the physical and mental health of children, including protection from physical sexual and emotional abuse and exploitation, and should take immediate action to secure medical attention whenever required ;(e)All functionaries should respect the right of the child to privacy, and in particular should safeguard all confidential matters concerning children or their families learned as a result of their professional capacity ;(f)All functionaries should seek to minimize any differences between life inside and outside the institution which tend to lesson due respect for the dignity of children as human beings.
