Section 45 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
45. Participatory role of Children.
(1)As emphases by the Child Rights Convention a participatory right of children is ensured. To ensure such rights in the institutional the following activities shall be adopted,-(i)A committee shall he formed among children to decide their daily menu within the admissible of scales or rates. The committee shall co-ordinate with the kitchen staff in the preparation of menu, however, the staff in the institution shall be responsible for the cooking.(ii)A Cultural Committee, Campus Maintenance Committee, Sports Committee, Literary Committee etc. shall be constituted.(iii)Any rehabilitation plan for a child including the option of higher studies shall take into consideration the interest of the child.(2)The tenure of the Committee shall be three months in case of diet Committee and Campus Maintenance Committee. The tenure of other Committees shall be six months. No child shall be a member of more than two Committees.(3)No child shall hold membership in any of the Committees for more than two terms in a calendar year.(4)The exemplary contribution of a child shall be considered for special awards. Any child who violates the rules of the institution or misusing of his position shall be removed from the Committee.
