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[Cites 0, Cited by 0] [Section 55(5)] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(5)(a) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

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