Section 91(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(1)In addition to the functions specified under the Commissions for Protection of Child Rights Act, 2005 (4 of 2006), the National Commission or the State Commissions may perform following functions in consultation with the Central and State Government, namely:(i)review setting up of institutions created under the Act;(ii)develop Information, Education and Communication (IEC) material on child rights and gender sensitivity;(iii)develop protocols for reformation and rehabilitation of children;(iv)create awareness about identification and reporting of crimes against children such as drug abuse, trafficking, child sexual abuse and exploitation including child marriage, and other aspects of violence against children;(v)conduct sensitisation workshops for panchayati raj institutions and municipal corporations on crimes against children including identification and reporting of crimes for enhanced protection;(vi)develop information material detailing the rights of the child victims or witnesses and their families, and containing useful information in local languages, which may be provided to the victim and her/ his family;(vii)develop training module for stake holders along with the State Child Protection Societies and National Institute of Public Cooperation and Child Development etc.
