Section 29 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
29. Inspection Committee. [Sections 35 and 68(2)(xi)].
(1)District Level Inspection Committee appointed by the State Government shall be for a period of three years to visit and oversee the day to day functioning of the homes.(2)The Inspection Committee shall consist of a minimum of five members from the representatives of the State Government, local authority, Child Welfare Committee, Voluntary Organisations and Sr. Medical Experts as recommended by the Child Medical Officer and Social Workers as recommended by the Deputy Commissioners, concerned.(3)The inspection visit shall be carried out by not less than three members.(4)The Inspection Committee may visit the homes either by prior intimation or by surprise.(5)The Inspection Committee shall interact with the children during the visits to the institution, to determine their well being.(6)The Inspection Committee shall also make suggestions for the improvement and development of the institution.(7)The follow up action on the findings and suggestions of the Inspection Committee shall be taken by all concerned authority.
