Section 17 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
17. Additional Functions and Responsibilities of the Committee.
- In addition to the functions and responsibilities of the Committee under section 30 of the Act, the Committee shall perform the following functions to achieve the objectives of the Act, namely:(i)document and maintain detailed case record along with a case summary of every case dealt by the Committee in Form 15;(ii)maintain a suggestion box or grievance redressal box at a prominent place in the premises of the Committee to encourage inputs from children and adults alike which shall be operated by the District Magistrate or his nominee;(iii)ensure smooth functioning of Children's Committees in the Child Care Institutions for children in need of care and protection within its jurisdiction, for realising children's participation in the affairs and management of the said Child Care Institutions;(iv)review the Children's Suggestion Book at least once a month;(v)send quarterly information in Form 16 about children in need of care and protection received by it to the District Magistrate with all relevant details on nature of disposal of cases, pending cases and reasons for such pendency;(vi)wherever required, issue rehabilitation card in Form 14 to children in need of care and protection to monitor their progress;(vii)maintain the following records in a register:(a)entries of the cases listed in a day and next date and the Committee shall prepare a daily cause list of the cases before it;(b)entries and particulars of children brought before the Committee and details of the Child Care Institution where the children are placed or the address where the children are sent;(c)execution of bonds;(d)movement including visits to institutions;(e)children declared legally free for adoption;(f)children recommended for or placed in sponsorship;(g)children placed in individual or group foster care;(h)children transferred to or received from another Committee;(i)children for whom follow up is to be done;(j)children placed in after care;(k)inspection record of the Committee;(l)record of Minutes of the meetings of the Committee;(m)correspondence received and sent;(n)any other record or register which the Committee may require.(viii)All information listed in clause (vii) of this rule may be digitised and a software may be developed by the State Government.
