Section 11(3) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(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 contacts 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 10 years in collaboration with after care service;(i)pre-release preparation;(j)release; and(k)any other matter which the superintendent may like to bring-up.
