Section 39 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
39. Management Committee.
(1)Every Child Care Institution shall have a Management Committee for the management of the institution and monitoring the progress of every child.(2)In order to ensure proper care and treatment as per the individual care plans, children shall be grouped on the basis of age, nature of offence or kind of care required, physical and mental health and length of stay.(3)The Management Committee shall comprise of:(i)District Child Protection Officer (District Child Protection Unit)- Chairperson;(ii)Person-in-charge - Member-Secretary;(iii)Probation Officer or Child Welfare Officer or Case Worker V Member;(iv)Medical Officer V Member;(v)Psychologist or Counsellor V Member;(vi)Workshop Supervisor or Vocational Instructor V Member;(vii)Teacher V Member;(viii)Social Worker Member of the Board or the Committee V Member;(ix)two child representatives from each of the Children's Committees V Members;(x)any other special invitee with the consent of the Chairperson.(4)The Management Committee shall meet at least once every month to consider and review:(i)care in the institution, housing, area of activity and type of supervision or interventions required;(ii)medical facilities and treatment;(iii)food, water, sanitation and hygiene conditions;(iv)mental health interventions;(v)individual problems of children and institutional adjustment;(vi)quarterly review of individual care plans;(vii)provision of legal aid services;(viii)vocational training and opportunities for employment;(ix)education and life skills development programmes;(x)social adjustment, recreation, group work activities, guidance and counselling;(xi)progress, adjustment and modification of residential programmes to the needs of the children;(xii)planning post-release or post-restoration rehabilitation programme and follow up for a period of two years in collaboration with after care services, as the case may be;(xiii)pre-release or pre-restoration preparation;(xiv)release or restoration;(xv)post release or post-restoration follow-up;(xvi)minimum standards of care, including infrastructure and services available;(xvii)daily routine;(xviii)community participation and voluntary participation in the residential life of children such as education, vocational activities, recreation and hobby;(xix)all registers as required under the Act and the rules maintained by the institution, duly stamped and signed and to check and verify the registers in the monthly review meetings;(xx)matters concerning Children's Committees; and(xxi)any other matter which the Person-in-charge may like to bring up.(5)The Management Committee shall set up a complaint and redressal mechanism in every institution and a Children's Suggestion Box shall be installed in every institution at a place easily accessible to children away from the office set up and closer to the residence or rooms or dormitories of the children.(6)The key of the Children's Suggestion Box shall remain in the custody of the Chairperson of the Management Committee and shall be checked every week by the Chairperson of the Management Committee or his representative from District Child Protection Unit, in the presence of the members of the Children's Committees.(7)If there is a problem or suggestion that requires immediate attention, the Chairperson of the Management Committee shall call for an emergency meeting of the Management Committee to discuss and take necessary action.(8)The quorum for conducting emergency meetings shall be five members, including two members of Children's Committees, Chairperson of the Management Committee, Member of the Board or the Committee, as the case may be, and the Person-in-charge of the Child Care Institution.(9)In the event of a serious allegation or complaint against the Person-in-charge of the institution, he shall not be part of the emergency meeting and another available member of the Management Committee shall be included in his place.(10)All suggestions received through the suggestion box and action taken as a result of the decisions made in the emergency meeting or action required to be taken shall be placed for discussion and review in the monthly meeting of the Management Committee.(11)A Children's Suggestion Book shall be maintained in every institution where the complaints and action taken by the Management Committee are duly recorded and such action and follow up shall be communicated to the Children's Committees after every monthly meeting of the Management Committee.(12)The Board or Committee shall review the Children's Suggestion Book at least once a month.(13)The complaint box shall be accessible by the Chairperson of the Committee or any other person authorised by him.
