Section 10 in Jammu and Kashmir Juvenile Justice Rules, 2007

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(1)A juvenile shall be grouped on the basis of the age, physical and mental health, length of stay, order/degree of delinquency and the character.

(2)For monitoring and evaluation, a committee of following personnel shall be constituted:-

Officer-in-Charge	Chairperson
Juvenile Welfare Officer/Psychologist	Member-Secretary
Medical Officer	Member
Workshop Supervisor/Instructor in Vocation	Member
Teacher	Member

(3)The committee shall meet periodically to consider and review:

(a)custodial care, housing, place of work, area of activity and type of supervision required;

(b)individual problems of juveniles, family contact and adjustment/economic problems, and institutional adjustment, etc.

(c)vocational training and opportunities for employment;

(d)education, i.e., health education, social education, academic education, vocational education and moral education;

(e)social adjustment recreation, group work activities, guidance and counselling;

(f)special instructions, collecting moral information, and special precautions to be taken, etc;

(g)review of progress and adjusting institutional programmes to the needs of the inmates;

(h)planning post-release rehabilitation programme and follow-up for a period of two years in collaboration with after-care service;

(i)prerelease preparation;

(j)release; and

(k)any other matter which the Officer-in-Charge may like to bring up.

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