Section 11 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

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(1)A juvenile shall be grouped on the basis of the age, physical and mental health, length of stay order, degree of delinquency and the character.

(2)For the above purpose, a monitoring and evaluation committee shall be constituted in each institution consisting of the following personnel:-

Officer-in-charge/Probation Officer	..	Chairperson
Child Welfare Officer/D.S.W.O.	..	Member-Secretary
Medical Officer	..	Member
Workshop Supervisor	..	Member
Instructor or Vocational Teacher	..	Member

(3)This Committee shall periodically meet 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, etc.;

(c)Vocational training and opportunities for employment;

(d)Education, 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 two years in collaboration with after care service;

(i)Pre-release preparation;

(j)Release, and

(k)Any other matter which the Officer-in-charge may like to bring up.

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