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State of Madhya Pradesh - Section

Section 69 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

69. Monitoring and Evaluation Committee.

(1)There shall be Monitoring and Evaluation Committee constituted in each institution and programme under the Act, which shall meet periodically to ensure that the procedures laid down above are complied with so as to ensure that the rights of children are guaranteed. They shall meet atleast once a month to review on the basis of Form XIV and make recommendations on all cases within the institution. They shall also fulfill responsibilities associated with decision making on placement an assessment of the care provided to the child during stay in the institutions.
(2)The Monitoring and Evaluation Committee shall be constituted in each institution consisting of the following functionaries,-
Officer-in-Charge/Superintendent Chairperson
Probation Officer/Psychologist Member/Secretary
Medical Officer Member
House Master/Matron Member
Instructor/Vocational Teacher Member
Counselor if any Member
Representative of the children residing in the institution Member
Representative of Neighbourhood Committee if any Member
(3)There shall be a Mess Committee in each institution consisting of Matron, Cook and two representatives of inmates to finalise the menu of Break fast/Lunch/Dinner to ensure that the children can have the food according to their taste, liking and interest accordingly.
(4)A grievance box, which is freely accessible to children to deposit anonymous complaints, shall be maintained by each institution established under the Act. Children shall not be subjected to any punishment for having accessed these grievance reddressal systems. Appropriate guidance may be given by the Counselor/Probation Officer of each institution as to the responsible use of the same.