Section 48 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
48. Participation of children.
(1)The Voluntary organisations related to the Welfare activities of Children shall be involved in planning of programmes, reception of children, management of the homes and grievance redressal. Wherever possible the Voluntary organisations shall be facilitated experts or functionaries trained in mobilizing participatory process with children. The Voluntary organisations shall work in close coordination with the Monitoring and Evaluation Committee.(2)Children who are unable to play their role effectively in the interests of all the children in the institution may be asked by the children to step down through a suitable process. Whenever possible involvement of parents in the running of the institutions shall be facilitated.
