Section 59 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
59. Visits and outside communication.
(1)Every Child shall have the right to receive regular and frequent visits, particularly' once a week and not less than once a month, in circumstances that respect the need of the child for privacy, contact and unrestricted communication with the family and wherever applicable the defence counsel.(2)Every means shall be provided to ensure that children, have adequate communication with the outside world, which is an integral part of the right to fair and humane treatment and is essential to the preparation of children for their return to society.(3)Children, shall be allowed to communicate with their families, friends and other persons or representatives of reputable outside organizations, to leave the home for a visit to their home and family and to receive special permission to leave the home for educational, vocational or other important reasons. The time spent outside the institution shall be counted as part of the period of sentence.(4)The receipt of letters by the children of the institution shall not be restricted and they shall have freedom to write as many letters as they like at all reasonable times. Wherever the probation officers are of the opinion that it would be in the child's best interest to communicate with his or her parents, the children should be encouraged to keep their links to the family alive by writing atleast one letter a month for which the postage shall be provided.(5)Every child shall have the right to make local telephone calls at least twice a week to his Parents/Guardian/close relatives etc. and shall be assisted as necessary in order effectively to enjoy this right. The cost of the call may be borne by the child herself or himself. For children who do not have savings or any other such financial support, the institution may support the child to contact his or her parents or guardian over the phone for immediate communication. The institution may offer such assistance if possible. Every child shall have the right to receive telephone calls. Every child shall have the right to contact the Child Helpline atleast once a week and anytime during an emergency.(6)Children shall have the opportunity to keep themselves informed regularly of the news by reading newspapers, periodicals and other publications, through access to radio and television programmes and motion pictures and through the visits of the representatives of any association, youth society, club or organization in which the child is interested.
