Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

14. Special Home-Establishment, Management and Service.

(1)The objectives of the Special Home are:
(a)to provide and facilitate academic education and vocational training to the child;
(b)to inculcate self discipline and emotional stability in the child;
(c)to help in the all round development of the child:
(d)to ensure that the child becomes self reliant on his or her discharge from the Special Home.
(e)to provide for the child continuing the education, vocational training etc., after leaving the Observation Home by networking with other Agencies, Fit Institutions, Fit Persons, the community etc;
(2)The State Government/Voluntary Organisations shall set up separate Homes for children in conflict with law in the manner prescribed below:
(a)While children of both sexes below 10 years may be kept in the same Home, separate facilities shall be maintained for boys and girls above 7 years of age.
(b)Separate Special Homes should be set up for boys and girls in the age group of 10-18 years.
(c)The procedure prescribed in Schedule-4 shall be followed in respect of newly admitted children.
(3)Each Special Home shall be a comprehensive child-care centre. The centre should promote an integrated approach to child-care by involving the community and local NGOs. The activities of the centre should include establishing linkages with organisations and individuals who can provide support services to children. These centres should encourage volunteers to provide for various services for children and their families.
(4)Each Special Home shall have the facilities as prescribed in Schedule - 5.
(5)The Special Home shall provide:
(a)Education. - The Home shall provide education to all children according to the age and ability, either both inside the Home or outside, as per the requirement.
(b)Vocational Training. - Each Home shall facilitate useful vocational training under the guidance of trained instructors. The Home shall develop networking with Institute of Technical Instruction (ITI), Jan Shikshan Sansthan, Community Polytechnic schemes, Government and private organisation/ enterprises, agencies/NGOs with expertise, or placement agencies.
(c)Counselling. - Each Home shall have the services of a trained Counsellor. Services of Child Guidance Centre, Psychology and Psychiatric Departments or similar agency may also be availed of.
(d)Recreation facilities. - It must include indoor and outdoor games, music, news papers, picnics and outings, cultural programmes etc., on a regular basis.
(6)Visitors are allowed to visit Observation Homes and Special Homes with the permission of the Commissioner/ Superintendent of the Home/Home Committees.