I
The object of the Juvenile Justice (Care and Protection of Children) Act, 2000(Rule 2(9))The object of the Juvenile Justice (Care And Protection of Children) Act, 2000 is to make effective provision in law for the children in need of care and protection and children in conflict with law, by providing for their proper care, protection and treatment, by catering to their development needs, by adopting a child-friendly approach in the adjudication and disposition of matters in the best interest of children for their ultimate rehabilitation and ensuring the realisation and fulfillment of the Child Rights Convention. The success in the realisation of these goals will depend more on the spirit of implementation of the Act and attitudinal aspect of the personnel involved rather than on infrastructure and procedures alone. The following principles shall, inter alia, be fundamental to the development of strategies, interpretation and implementation of the Act.1. Principle of nurturing a child. - To cherish and nurture the wonder in the vision of a child. To make use of the great opportunity of working with children and sharing in the wonder and not destroying it.
2. Principle of no harm, no maltreatment. - At all stages, from the initial contact till disposition, extreme care shall be taken to avoid any harm to the sensitivity of the child. The Child who is placed in any institution under the Act or under any placement cushion shall not be subjected to any harm, abuse, neglect, maltreatment, corporal punishment or solitary confinement.
3. Principle of Best Interest. - In all actions concerning children, whether undertaken by the social welfare institutions, courts of law, administrative authorities or legislative bodies, the best interest of the child shall be the primary consideration. The child is entitled to an environment of happiness, love and understanding. The child shall not be treated as a mere object of socialisation or control, but as an active partner. The child should be helped to acquire interest in and to learn various skills appropriate to the child's age, including academic education and vocational training. The child's respect for truth shall be nurtured and cherished. The scientific temper should be encouraged in the child.
4. Principle of Concern. - Concern for all living beings and the environment shall be promoted in the child.
5. Principle of Family Cushion. - The family, biological, adoptive or foster (in that order), must be involved in the processes, preferred as placement cushion and strengthened as the base unit for care protection and development of the child, unless the best interests of the child dictate otherwise.
6. Principle of Right to Privacy and Confidentiality. - The child's rights to privacy and confidentiality shall be protected by all means and through all stages of the proceedings.
7. Principle of Equality. - There shall be no discrimination against the child on the ground of place of birth, disability, race, caste, religion or sex.
8. Principle of Non-Waiver of Rights. - No waiver of rights of the child whether by himself/herself or the competent authority or anyone acting or claiming to act on behalf of the child is either permissible or valid.
9. Principle of Fresh Start. - The Principle of fresh start promotes a new beginning for the child by ensuring eraser of the child's past records.
10. Principle of Last Resort. - Institutionalisation of the child will be a step of the last resort and after reasonable enquiry and that too, for the minimum possible duration.
11. Principle of non-stigmatising semantics, decisions and action. - The use of adversarial or accusatory words, such as, arrest, remand, committal, accused, charge-sheet, trial, prosecution, warrant, summons, conviction, child, delinquent, neglected, custody, etc. is to be avoided in the processes pertaining to the child under the Act.
12. Principle of Repatriation. - Any child who is a foreign national and who has lost contact with his/her family shall also be eligible for protection under the Act and he shall be repatriated, at the earliest to his/her country.
Schedule 2
Selection Criterion of NGO's(Rule 38(5))The following criterion should be followed for selection of NGO partners in Co-management:(1)Registered NGOs with a good track record and having not less than three years field experience of working with children in difficult circumstances.(2)The NGO should have necessarily worked on education and other child related issues.(3)The NGO should have Credible financial management and capacity for financial resources management.(4)The NGO should have been networking and collaborating with Government and non-Government bodies for programmes and activities.(5)The NGO should have a strong team of trained personnel working in the organisation.(6)The NGO shall be willing to commit time, energy and resources (human, finances) for the implementation of the programme.
Schedule 3
Duties of the Staff(Rule 60(5))1. Duties of Superintendent:
(1)Superintendent shall attend to the following duties:(a)Attending to the care and welfare requirement of children:(b)Convening the meetings of the Home Committees and is responsible for its effective functioning;(c)Proper maintenance of buildings and premises;(d)Proper custody and handling of tools and equipment;(e)Prompt, firm and considerate handling of all disciplinary matters;(f)Adequate security measures and periodical inspection thereof;(g)System of good discipline;(h)Accident preventing measures;(i)Fire fighting equipment at all vulnerable points;(j)Good environmental and institutional sanitation and hygiene;(k)Proper procedure of quarantining of newly admitted children;(1)Segregation of children suffering from contagious diseases;(m)Proper storage and inspection of articles of food stuffs;(n)Observance of the required minimum standards in kitchen operations, service of food and eatables;(o)Stand-by arrangements for water storage, power plant, emergency lighting etc.(p)Be responsible for obtaining reports from Probation Officers for quick disposal of the cases.(2)Maintenance of Office Journal:(a)The Superintendent shall in his own handwriting maintain an office journal in which he shall record daily occurrences of important events connected with the management of the institution.(b)An extract of the Office journal shall be forwarded to the Chief Inspector/Commissioner by the fifth day of the month following the month to which it relates to and the Chief Inspector/Commissioner shall immediately return it after perusal with such remarks as he may consider necessary.(3)Office Order Book: The Superintendent shall maintain an Institution Order Book in which, he shall record all Standing Orders issued to his subordinates form time to time.(4)Documents to be kept in personal custody of the Superintendent. The following documents shall be kept in the personal custody of the Superintendent:(b)Contractor's security deposit receipts(c)Personal files of the staff members, excepting that of the Deputy Superintendent and Case Worker, which would be in the personal custody of Deputy Director/ Inspector of Homes.(d)Security deposit furnished by the staff.(5)Inspection of food by the Superintendent: The Superintendent shall be responsible for the procurement of approved quality of provisions from approved contractors by the District Level Committee and in case of local purchase, he shall ascertain himself of the current market rates and satisfy that the dietary articles are purchased at reasonable rates. He shall ensure that the ration issued to the cooks is weighed according to the diet scales, he shall inspect the cooked food daily along with the Institution Doctor and make arrangements for proper distribution among the children. The result of the Superintendent's inspection of food shall be noted in the Office Journal.(6)Other duties:(a)The Superintendent shall pay special attention to the ventilation of the. sleeping wards. In all cases, care shall be taken that there is sufficient lateral as well as roof ventilation. The Superintendent shall at all seasons and at uncertain intervals visit the institution along with the institution doctor at night to satisfy themselves that the ventilation arrangements are adequate, the children are behaving properly and that the guardian staff members are carrying out their duties properly. The result of these visits, which shall take place at least once a month, shall be recorded in the Office Journal and reported to the Commissioner.(b)The Superintendent shall see that the sanitary arrangements of the institution are in every respect thoroughly satisfactory. He shall also ensure that the instructions of the Institutional Doctor or Medical Officer are carried out immediately regarding the sick in the hospital.(c)The Superintendent shall be responsible for all the property of the institution and for all money and stores received.(d)The Superintendent should scrutinise at the end of every financial year the inventory of valuable stock.(e)The Superintendent shall be responsible for the timely provision of the educational and vocational training material to the children(7)Weekly Inspection:(a)On one morning in every week, which shall usually be Monday, the Superintendent shall hold an inspection parade of all the children at which the Institution Doctor shall also be present.(b)At each such parade, the Superintendent shall satisfy himself:(1)that every child is provided with proper clothing and bedding.(2)that they are clean and tidy and(3)that the rules and orders applicable to the children are being duly carried out.(c)The Superintendent, shall at every such Parade, hear and enquire into any complaints and the requests that the children may wish to make. It shall be his duty to hear the complaints and requests of children patiently and to afford them reasonable facilities for making such complaints and requests. A child who makes any complaint should not be ill-treated or punished, orally or physically.(d)Nothing in clause (c) shall prevent a child from making a complaint or request to the Superintendent at any time other than at the weekly parade and it shall be the duty of every member of the staff to produce before the Superintendent without delay any child desiring to see him.(8)Report of important occurrences: Any outbreak of epidemic, unusual sickness, and all accidents, suicides or deaths shall at once be reported by the Superintendent to the Medical Officer and Commissioner over phone / fax. All escapes and recaptures shall immediately be reported by the Superintendent to the Commissioner over phone /fax.(9)Physical weighment of all articles: The Superintendent shall physically weigh and verify the quality and quantity of all articles and commodities received from the institution and ensure that necessary entries are made in the relevant registers under his attestation. He shall also conduct physical verification of dietary articles once in a quarter or even earlier if he considers necessary.(10)Previous sanction to leave Headquarters: Without written sanction of the Commissioner, the Superintendent of an institution shall on no account absent himself from the station. Similarly, without the written sanction of the Superintendent, the other members of the staff and the institution Doctor of a Government institution shall not leave the Headquarters.(11)The Superintendent shall organise competition in essay writing poetry writing, debates on current topics, quiz programmes, dramatics, sports and games etc., once a year i.e., on Children's Day (14th November) /Child Rights Convention Day (20th November) and distribute prizes thereof or;(12)He should also conduct career guidance to all high school students once a year through university teachers/reputed social workers.(13)The Superintendent shall maintain in the office such registers, records, reports etc., as may be prescribed by the Act and Rules to be furnished in following issues:(a)Monthly reports to be submitted by the Homes.(b)Quarterly and Annual reports.(c)Disposal of records and registers, properties etc.(d)Transfer of children from one Home to another.(e)Interstate transfer of children.(f)Short leave/absences of children(h)Public relations, transparency of records(i)Reports of DPOs are important in enquiry proceedings by the Child Welfare Committee and Juvenile Justice Boards (They are confidential).(j)Any other record that may be required.2. Duties of Medical Officer (institution Doctor) and Medical staff:
(1)Medical Officer:(a)Every institution shall have a full time Civil Assistant Surgeon called 'Medical Officer'. He/she shall ordinarily attend the institution regularly every day from 8 a.m. to 2 pm on all working days or at such other timings as may be necessary. He/She shall attend the institution on holidays also, whenever .(b)The Medical Officer (except in professional matters) shall be a subordinate to the Superintendent.(c)It shall be the duty of the Medical Officer to attend to the health and cleanliness of the children, the treatment of the sick, the sanitation of the institution, the supervision of the food and all other matters connected directly or indirectly with the health of the children of the institution.(d)The Medical Officer shall set apart sometime, preferably in the morning, before the normal school hours commence, and examine and treat all minor ailment cases as out-patients. For such out-patients, he/she shall maintain a separate Register in the Form prescribed by the Commissioner recording thereon the number and name of the child with parentage, age, ailment and the medicines prescribed.(e)For every in-patient admitted to the Institution Hospital, a separate record in the Form prescribed by the Commissioner shall be maintained, entering therein the nature of illness and the treatment given every day, till such time the child is cured of the illness and discharged. Any extra or special diet prescribed for him shall also be recorded.(f)on admission, every child should be weighed and measured and thereafter in the first week of every month, regularly. The Medical Officer shall be responsible for this and he shall record such weight in a Register in the form prescribed by the Commissioner. The Medical Officer shall take special care in respect of children who show loss of weight and in cases of children of poor physique, he shall also arrange for their periodic inoculations at the appropriate time.(g)The Medical Officer shall maintain a journal in the form prescribed by the Commissioner in which the following shall be recorded:1. The date and hour at which he entered and left the institution.
2. The number of in-patients in the institution hospital.
3. The number of out-patients examined and treated on that day
4. The areas of the Institutions examined and any advice given on ventilation, hygiene, sanitation etc.
5. Any defects in the cooked food.
6. Any defects in the water supply, sanitary or other arrangements, which he/she considers injurious to the health of the children, together with his/her remedial suggestions.
7. Any marked increase in in-patients or out-patients and the apparent cause for the same.
8. Any case of malingering on the part of children and
9. Any observation, recommendation or directions regarding individual children.
10. General or special remarks.
The journal shall be sent immediately on each day to the Superintendent for such orders as the Superintendent may deem fit.(h)He /She shall be responsible for the proper utilisation of all medicines and other medical instruments. He / she shall see that they are under proper lock and key and special care shall be taken in respect of poisonous drugs. He/she shall from time to time, examine all the medicines kept in the stores to ensure their purity and see that the medicines whose period has expired are destroyed under proper authority and in his presence. To avoid excess storage of medicines, sufficient care should be taken at the time of preparation of annual indents and any quantity over and above the actual quantum required should not be indented for.(i)He/she shall not communicate with the Director of Medical and Health Services directly, but do so through the Superintendent of the institution and the Commissioner, (j) He/She shall inspect meat, milk, vegetables, bread etc., which are purchased daily and if in his opinion, the supply is not up to the standard, he shall give a report to the Superintendent.(k)He /she shall maintain a separate register in the Form prescribed by the Commissioner for sick-diet and extra-diet prescribed for the health of the children.(l)He/She shall attend on all staff members, Home officials and their families at the institution premises. He/She shall also record details of the treatment given in separate register, which shall be periodically examined by the Medical Officer for treatment.(m)He/she shall also examine all candidates for employment in the institution and shall certify in writing regarding their physical capacity and state of health.(n)He/she shall also examine any staff members referred to be the Superintendent and furnish the report required in writing.1. Medical Staff:
(a)Duties of Pharmacist/ Compounder:(1)The Pharmacist/Compounder shall assist the Medical Officer. He/she shall obey the lawful orders of the Medical Officer in all matters connected with the medical work of the institution and of the Superintendent in other matters.(2)The Pharmacist/Compounder shall help the Medical Officer in the maintenance of the health of the children and the staff by distributing medicines; by arranging periodical vaccination and inoculation and weighing children; performing clerical work connected with the institution hospital; maintaining order and discipline in the institution hospital and to carry out such other duties of a like-nature as may be entrusted to them by the Medical Officer.(b)Duties of the Nursing Orderly;1. The Nursing Orderly shall see that the bed-head tickets of in-patients are maintained regularly and properly and shall put up the same before the Medical Officer everyday at the time of his checking up the in-patients. The instructions issued by the Medical Officer in the bed-head tickets should be scrupulously followed. The bed-head tickets shall be maintained in Form No. 10.
2. The Nursing Orderly when required shall be on night duty to look after the inpatients who require special attention as per orders of the Medical Officer/Superintendent, both at institution hospital and also outside hospital.
3. The Male Nursing Orderly, however, need not be assigned night duty in female wards.
3. Admission of Children in outside Hospitals:
As and when the Medical Officer feels that the admission of a sick child in an outside hospital, for further observation and treatment, is necessary, he shall report the fact immediately to the Superintendent. The Superintendent shall arrange for the children to be sent to such outside hospital along with a brief report from the Medical Officer as to the nature of the disease and treatment given. He/she shall intimate the parents of the child about such admission.4. Duties of Deputy Superintendent:
(a)General supervision of the functioning of the Home, daily routine and assisting the Superintendent in day-to-day affairs of the Home. He shall make rounds at least once in three hours to verify that the staff are attending to their duties properly.(b)He shall maintain a daily journal/ report book indicating the important occurrences/events for perusal of the Superintendent.(c)He shall have control over the executive staff, supervisory staff and the menial staff.(d)All papers except those of a confidential nature shall ordinarily be routed through him to the Superintendent.(e)He shall be in charge of maintenance of Civil Stores, sports goods, electrical goods and livestock.(f)He shall be in charge of raw materials, manufactured articles and supervision of manufacturing section and passing of indents.(g)He shall have control over issue of ration articles, cooking, maintenance and distribution of clothing and bedding items.(h)He shall reside in rent-free quarters, if provided.(i)All mail shall be opened and initialled by the Superintendent/Deputy Superintendent, who shall allot them to the concerned, under his initials for disposal.(j)Any other duty that may be assigned to him by the Superintendent for the efficient and proper administration of the institution.(k)Supervision of petty construction and repairs and proper upkeep of Home buildings and staff quarters will also come under his purview.5. Duties of Case Workers/Child Welfare Officer:
The general duties, functions and responsibilities of Case Worker/Child Welfare Officer shall be as follows:(a)Looking after the children, building a rapport with the children, helping them in gaining emotional stability and in their all round development.(b)Maintenance of case histories of all children in the form prescribed by the Commissioner and Case Files under Rule 19.(c)Supervision and control over Teachers and Instructors.(d)Admission, leave of absence and discharge of children.(e)Responsible for proper custody of committal warrants.(f)Giving training to the children and maintenance of proper discipline among them.(g)Regulation of interviews and communications with children.(h)Supervision over distribution of food to the children.(i)Supervision and control over organisation of games, drill picnics, outing and all other extra-curricular activities.(j)Supervision of the library and reading room.(k)His quarterly observations should deal with amongst others:1. The child's adjustment to institutional environment.
2. The child's response to the educational or vocational programme.
3. The child's participation in group activities, his/her attitude towards co-child, staff and others.
4. The child's relationship with his/her parents or guardians, interest shown in interviews, communications etc.
5. General progress of the child in respect of conduct, behaviour, attitude and outlook.
6. At the time of discharge on licence or on expiry of committal period, the caseworker should rehabilitation programmes to the concerned Probation Officer.
7. Locating and identifying children who are backward, withdrawing, quarrelsome, aggressive, violent etc., and try to bring them into the mainstream of healthy activity.
(l)Guiding the concerned staff members in preparing educational, vocational, health records etc.,(m)He shall assist the Superintendent in selection of proper educational, vocational and other programmes to the children.(n)He shall identify children whose parents address is not known and make special efforts to locate the parents and communicate with them. In case, the parents reside in other State, he shall take action for interstate transfer.(o)He shall be present, as far as possible, at the time of interviews, with parents or relatives and elicit information from them as to the behaviour of the child during home leave. He should also note the attitude of the parents or relatives towards the children.(p)Any other duties that way be assigned to him by the Superintendent for the efficient and proper administration of the institution.(q)He shall reside in rent-free quarters, if provided.6. Duties Of Probation Officers;
(1)On receipt of information from the Officer-in-charge of a police station, Juvenile Police Unit, Child Welfare Officer or on orders of the Competent Authority, the Probation Officer shall enquire into the antecedents and family history of the child and such other material circumstances as may be necessary and submit a preliminary report as nearly as possible in Form IX to the competent authority as early as may be allowed by the competent authority.(2)Every Probation Officer shall carry out all directions given to him by a competent authority and the Commissioner and shall perform the following duties:(a)to make inquiries regarding the home and school conditions, conduct, character and health of a child under his supervision.(b)to attend regularly the hearings of the Competent Authorities and to submit the necessary reports promptly.(c)to maintain case files and such registers as may be prescribed from time to time.(d)to visit regularly the children placed under his supervision and also place of employment or school attended by such children and to submit regularly fortnightly reports in Form X.(e)to bring before the competent authority immediately children who have not been of good behaviour during the period of supervision.(f)follow up of children after their release from the institutions and extending help and guidance to them.(g)establishing linkages with voluntary workers and organisations to facilitate rehabilitation and social reintegration of a child and to ensure the necessary follow up.(3)A Probation Officer:(a)shall not employ a child under his supervision for his own private purposes or take any private services from him.(b)He shall ensure that the child's need of food and cloth are met as per standard by personal enquiries with the child.(c)He shall ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of dress, water, electricity etc.7. Duties of Head Master:
(1)The Head Master shall be responsible for the day-to-day administration of the school of the Home. He shall improve the quality of the academic institution and the maintain discipline among students.(2)He, along with the Superintendent, shall be responsible for the timely issue of textbooks, note books, stationery etc., required for the educational purposes of the children,(3)He shall be in-charge of the library, the stock and issue of library books, magazines periodicals etc.(4)He shall be responsible for organising and conducting educational training, cultural and other recreational programmes.(5)He shall prepare the timetable for teachers and instructors and get It approved by the Superintendent. When any teacher or instructor is on leave, he shall make suitable arrangements for the teaching of the children of that class.(6)Applications for leave of teachers and instructors should be routed through the Head Master and Case Worker to the Superintendent.8. Duties of Senior and Junior House Master/House Mother/House Father:
(1)The House Master/House Father/ House Mother shall help the child to gain emotional stability. They shall develop a bond with the child and help in their studies as well as other activities and promote the well being of the child. They shall also be responsible for the discipline, training of children, supervision of study classes, supervision of children's personal articles, search of prohibited articles, cleanliness, roll call of children in the morning and in the evening, distribution of food and other duties if any entrusted by the Superintendent.(2)The House Master shall go on rounds frequently to check the duties performed by the Head Supervisors, Supervisors and other Class IV Staff and also see that all children attend to their respective duties without allowing them to loiter.(3)The Senior House Master shall maintain a daily roll register in Form No. XIII and submit it daily to the Superintendent through the Case Worker and the Deputy Superintendent along with his report book.(4)Applications for leave of Supervisors, Head Supervisors and Junior House Master and menial staff should be routed through the Senior House Master and Deputy Superintendent to Superintendent.9. Duties of Head Supervisor/Matron Grade I:
(1)The Head Supervisor shall be in-charge of the Supervisory staff.(2)He/she shall be responsible for the assignment of duty of Supervisors at various posts and shall get the day and night duty rosters approved by the Senior House Master, Deputy Superintendent and Superintendent daily.(3)He/she shall go on rounds frequently and see that the supervisors discharge their duties promptly and correctly and any dereliction or neglect of duty shall be brought to the notice of the Superintendent through the Senior House Master and Deputy Superintendent immediately.(4)He/she shall maintain a report book and such other registers as may be specified by the Superintendent.(5)He/she shall go on rounds at least once an hour while on night duty and watch whether the Supervisors are attending to their duties.10. Duties of Supervisors and Matron Grade II:
(1)The Supervisors/Matrons shall perform watch and ward duties as per duty assigned to them by the Superintendent or by any other superior officer. They shall not leave their posts without the orders of such officer.(2)They shall deal with children with good temper, patience and good manners.(3)They shall handle the children with love and affection.(4)They shall take proper care and welfare of the children.(5)They shall maintain discipline in the institution in a child-friendly manner.(6)They shall maintain sanitation and hygiene.(7)They shall Implement the daily routine in an effective manner.(8)They shall strictly comply with the orders of superior officers and shall treat all superior officers at all times with respect.(9)No supervisor shall be absent during the hour fixed for his attendance without the permission of the Superintendent or the senior officer-in-charge.(10)They shall be clean in person and dress.(11)When being relieved from any particular duty or transferred to another part of the institution, they shall point out to their successors, all matters of special importance connected with their charge and explain any directions that might have been given to them by their superior officers.(12)Before taking charge, they, along with the Head Supervisor, shall go through the entire premises, check all doors, windows, bars, locks, nuts, bolts, etc., check all electrical fittings and bring to the notice of the Head Supervisor then and there, any defect that is noticed. The Head Supervisor shall report immediately to the House Master and get the defects rectified.(13)They shall see that no loss is caused to Government properties.11. General Duties of all Staff Members:
1. The duties shown in this Schedule are in addition to the duties prescribed in the main body of the Rules. The staff shall also discharge such other duties as the Government or the Commissioner may prescribe from time to time.
2. No staff member shall, while on duty, drink alcohol nor introduce liquor/ tobacco or any other Such prohibited articles into the Institution.
Schedule 4
Procedure to be followed for Newly Admitted Children(Rules 13(4), 14(2)(5)(c) and 15(2))The following is the procedure to be flowed for newly admitted children:1. Medical examination and appropriate treatment shall be given at the earliest, depending on the urgency, but not later than twenty-four hours in any case. Any child suspected to be suffering from contagious/ infectious diseases, mental ailments, addiction, etc., shall be immediately segregated in specially earmarked dormitories or wards or hospitals, as the Medical Officer deems fit and the same informed to the Competent Authority and recorded in the Admission Register.
2. On receipt of the orders of the Competent Authority, the Superintendent shall verify the identification marks, register entries, cash property in the possession of the child etc., and record the same.
3. The Superintendent shall see that every child received in the institution is searched, with due regard to sensitivity and decency, that his/her personal effects are inspected and that any money or valuables found with or on the person of the child is kept in the safe custody of the Superintendent. Girls shall be searched by a female member of the staff and with due regard to decency.
4. In every institution a register of money, valuables and other articles found with or on the person of a child received therein shall be maintained.
5. On a child being received in the institution, money valuables and other articles found with him or on his/her person on search and inspection and taken possession shall be entered in such register, and the entries relating to him shall be read over to him in the presence of a witness whose signature shall be obtained in token of the correctness of such entries. All such entries shall be countersigned by the Superintendent.
6. Entries shall be made in such register and attested by the Superintendent, showing in respect of every such search and inspection;
(a)The articles, if any, destroyed sold and stored;(b)In the case of articles sold, the amount realised;(c)The details of any money, valuables or articles to be handed over at the time of release or otherwise of the concerned admitted child;7. The Superintendent shall direct the search and personal verification and record the same.
8. Disinfection and storing of child's personal belongings and other valuables.
9. Haircut (unless prohibited by religion) issue of toiletry items and bath.
10. Issue of clean set of clothes, bedding and other outfit and equipment.
11. Attending to immediate and urgent needs of the children like interview letter to parent(s), telephone call, appearance in examinations, personal problems etc.
12. Every child shall be photographed and three copies of the photograph shall be obtained. One photograph shall be kept in the case file of the child, one shall be fixed with the index card in the third shall be kept in an album serially. The negative shall be kept in another album.
Schedule 5
Facilities To Be Provided To The Children At The Homes(Rules 14(4) And 15(5)(B))1. Physical infrastructure. - The standard of accommodation as prescribed in Rule 24 shall apply. There should be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age and hygiene.
2. Clothing and Bedding. - According to season and age appropriate as per scale mentioned in Schedule - 8, shall be provided.
3. Nutrition. - The children shall be provided three meals including breakfast etc., in a day. The menu shall be prepared with the help of a nutritional expert/doctor to ensure balanced diet and variety in taste. The children may be provided special meals on holidays. The normal dietary scale for children shall be according to scale mentioned in Schedule - 7. Children below 7 years of age shall be given nourishment more frequently, as recommended by the Medical Officer.
4. Medical. - The Home shall have arrangements for the medical facilities preferably with a doctor and nurse. All children brought into the Home shall be medically examined initially within 24 hours of arrival. The routine medical checkup of the children must be done on monthly basis. The sick children shall constantly be under medical supervision. In the event of outbreak of contagious/infectious diseases, segregation must be ensured. The medical service shall include immunisation facility as prescribed by the National Immunisation schedule. The Home shall have networking with local doctors/hospitals for referral cases. The medical record of each child shall be meticulously maintained in the file of the child. The record shall also include weight and height record, any sickness and treatment, and other physical/mental problems if any. In case of emergencies and when regular Government doctors are not readily available, locally available private qualified doctors shall be called to attend to the emergency needs of the children.
5. No surgical treatment shall be carried out on a child without the previous consent of his or her parent or guardian, unless either the parent or guardian cannot be found and the condition of the child is such that any delay would in the opinion of the Medical Officer involve unnecessary suffering or injury to the health of the child.
6. A health record of each child in the institution shall be maintained on the basis of quarterly medical check-up.
7. Children with mental illness shall be segregated in the same institution, if so advised by the Medical Officer or sent to specialised Homes with proper care for treatment as early as possible.
8. The parent/guardians, where the address is known, should be informed about all serious illness.
Schedule 6
Daily Routine(Rule 20(2))
| Wake up |
by 5.30 A.M |
| Attendance |
by 6.00 A.M. |
| Ablutions |
6.00 A.M to 7.00 A.M. |
| Cleaning |
7.00 A.M. to 7.30 A.M. |
| Bath |
7.30 A.M to 8.00 A.M |
| Resume of day duty staff |
8.00 A.M. |
| Break fast |
8-30 A.M. |
| Parade and Physical Drill |
for 20 Minutes after 9.00 A.M. |
| Prayer and disperse to classes and workshop |
9.30 A.M. to 1.00 P.M. |
| Lunch |
1.00 P.M. to 2.00 P.M. |
| After Noon classes |
2.00 P.M. to 4.00 P.M. |
| Play Time |
4.00 P.M. to 5.00 P.M. |
| Evening Attendance By Night duty staff |
5.00 P.M. to 5.15 P.M. |
| Wash |
5.15 P.M. to 6.00 P.M. |
| Reading Library, recreation |
6.00 P.M. to 7.00 P.M. |
| Dinner |
7.00 P.M. to 8.00 P.M. |
| Retiring to Dormitories |
8.30 P.M. |
Schedule 7
Diet Chart(Rule 21)
| Name of the articles of diet |
Scale per head per day |
| (1) |
Rice |
500 Gms. 600 Gms (16-18 yrs age) |
| (2) |
Wheat or Ragi or Jawar |
100 Gms. |
| (3) |
Dal (Toor, Moong and Gramdal to be issued asper convenience)
|
120 Gms. |
| (4) |
Groundnut Oil |
25 Gms. |
| (5) |
Onion |
25 Gms. |
| (6) |
Salt |
25 Gms. |
| (7) |
Turmeric |
25 Gms. |
| (8) |
Corriandar |
05 Gms. |
| (9) |
Garlic |
05 Gms. |
| (10) |
Tamarind |
15 Gms. |
| (11) |
Milk (at Breakfast) |
60 MI |
| (12) |
Dry Chillies |
05 Gms. |
| (13) |
Vegetables: Leaf |
100 Gms. |
| |
Hard |
130 Gms. |
| (14) |
Milk to be converted into Butter milk |
100 MI |
| (15) |
Chicken once a week or Eggs 4 days in a week |
115 Gms. |
| (16) |
Jaggery (vegetarian only) (once in a week) |
60 Gms. |
| (17) |
Ground Nut Seeds (Vegetarian only) (once aweek)
|
60 Gms. |
| (18) |
Sugar |
40 Gms. |
| Following items for 50 Children per day |
| (19) |
Pepper |
25 Gms. |
| (20) |
Jeera Seeds |
25 Gms. |
| (21) |
Black Gramdall |
50 Gms. |
| (22) |
Mustard seeds |
50 Gms. |
| (23) |
Ginger |
250 Gms. |
| On Chicken Day for 10 Kg. of Chicken |
| (24) |
Garam Masala |
10 Gms. |
| (25) |
Kopra |
150 Gms. |
| (26) |
Khas Khas |
150 Gms. |
| (27) |
Groundnut Oil |
500 Gms. |
| For Sick Children |
| (28) |
Bread |
500 Gms. |
| (29) |
Milk |
500 MI |
| Other Items |
| (30) |
LP Gas for cooking only |
|
1. Upma or Chapatis made of Wheat or Ragi or any other dish.
2. Chutneys from Gongura or fresh curry leave or fresh coriander or Coconut and Putna dal. In this manner, dal may be issued as a dish.
(b)Lunch at 1-00 p.m. and Dinner after 7-00 p.m.4. Butter Milk
(4)Others:(a)Depending on the season, the Superintendent shall have the discretion to alter the timing for distribution of food on the above lines.(b)On the advice of the Institution Doctor, every sick child who is prevented from taking regular food, on account of his/her ill-health, may be issued with medical diet, as indicated in diet scale.(c)Extra diet for nourishment like milk, eggs, sugar and fruits shall be issued to the children on the advice of the institution Doctor in addition to the regular diet, to pick up weight or for other health reasons. For the purpose of calculation of the daily ration, the sick children shall be excluded from the day's strength.(d)On the following national and festival occasions sweet dishes may be distributed to all the children at the Home at the rate fixed by the Commissioner, from time to time.(3)14th November (Children's day),(4)Child Rights Convention Day (20th November)(5)Ambedkar's birth day (April 14)(6)Mahatma Gandhi's Birth Day (2nd October)
Schedule 8
Issue of clothing, bedding, toileteries and other articles(Rule 22)(1)Children shall be issued with the following:
| Clothing and Bedding |
Scale of supply per head |
| Boys |
| (1) |
Shirt |
4 per year |
| (2) |
Shorts |
4 per year (below 14 yrs age) |
| (3) |
Pants |
4 per year (above 14 yrs age) |
| (4) |
Banyans |
4 per year |
| (5) |
School Shoes (For Children attending outsideschools)
|
1 pair per year |
| (6) |
Hawaii Chappals |
1 pair per year |
| (7) |
Towels |
4 per year |
| (8) |
Cotton Bed Sheets |
2 per 2 years |
| (9) |
Pillow (Cotton stuffed) |
1 per 2 years |
| (10) |
Pillow Covers |
2 per 2 years |
| (11) |
Woolen blankets |
1 per 2 years |
| (12) |
Cotton Durry |
1 per 2 years |
| Senior Girls |
| (1) |
Half saris (21/2Meters) |
5 per year |
| (2) |
Petticoats (3 Metres each) |
5 per year |
| (3) |
Panties (1 Metre cloth each) |
4 per year |
| (4) |
Blouses (11/2Metres) |
6 per year |
| (5) |
Sanitary Towels |
12 Packs per year |
| Junior Girls |
| (1) |
Skirts (21/2Metres each) |
5 per year |
| (2) |
Blouses (1 Metre each) |
6 per year |
| (3) |
Banyans (1 Metre each) |
6 per year |
| (4) |
Panties |
4 per year |
| |
Clothing and Bedding |
Scale of supply per head |
| (1) |
Mattress |
One per bed per 3 years |
| (2) |
Cotton Bed sheets |
Four per bed per year |
| (3) |
Pillows |
One per bed per two years |
| (4) |
Pillow covers |
Four per bed per year |
| (5) |
Woollen blankets |
One per bed per 2 years |
| (6) |
Pyjamas and loose shirts (Hospital type) forboys
|
3 Pairs per bed per year |
| (7) |
Skirts and full sleeved blouses for girls |
3 Pairs per bed per year |
| (8) |
Cotton durry |
One per bed per three years |
2. Each child shall be provided with Kit- Box or a Locker, as per convenience and necessity.
3. The Superintendent shall make arrangements for two-tier bed system in place of conventional costs, as per convenience and necessity.
(3)Toiletry: every resident of the Home shall be issued with oil soap and other materials for in accordance with the following Scales:
| Boys |
| (1) |
Coconut oil for grooming the hair |
100 mgs per month |
| (2) |
Toilet soap or carbolic soap |
1 soap per month |
| (3) |
Tooth powder and Brush |
1 Brush per 6 months 50 gms per month |
| Girls |
| (1) |
Coconut oil for grooming the hair |
50 gms per week |
| (2) |
Toilet soap or carbolic soap |
1 soap per month |
| (3) |
Tooth powder and Brush |
1 Brush per 6 months 50 gms per month |
2. For washing of cloth and towels, bed-sheets etc., the following scale may be followed:
| (a) Washing soap(b) Whitening/bleaching agent |
1 soap for one month (125 gms)To the extent required only for white clothing |
| |
| |
Item |
Scale of Supply |
| (1) |
Broom Stick |
25 to 40 Nos. per month depending on the areaof the institution.
|
| (2) |
DDT for spray |
As per the institution Doctor's advice |
| (3) |
Effective bugs killing agent |
As required |
| (4) |
Phenyl and cleaning acid (daily) |
Depending on the area of lavatories to becleaned as per institution Doctor's advice.
|
Schedule 9
Procedure for disposal of Prohibited Articles(Rule (32))The property other than money or valuables belonging to a child received or detained in an institution shall be disposed of in the following manner:(1)If it consists of obscene pictures or literature, tobacco snuff, opium, drug or liquor or perishable articles worth Rs.50/- etc., it shall be destroyed;(2)If it consists of perishable articles worth more than Rs.50/- it shall be sold by auction as soon as possible and the proceeds kept in safe custody by the Superintendent:(3)The clothing bedding or other articles of such child shall be destroyed if the Superintendent, considers it essential on hygienic grounds or considers to be worthless, or if the clothing and bedding is ragged, and the clothing, bedding and other articles of children found to be suffering from infectious or contagious disease shall be burnt;(4)Clothing, bedding and other articles not covered by the Provisions of clauses (a), (b) and (c) shall; after being washed and disinfected if necessary be made into a bundle or bundles and suitably stored. The Superintendent shall be responsible for their safe custody.(5)No person on the staff of the institution shall, whether directly or indirectly bid at the auction of or purchase, any property auctioned under these rules.(6)On the competent authority making an order other than directing the child to be sent to an institution, his/her money and valuables and such of his/ her articles as are not destroyed or disposed of, together with the proceeds of such of his/her articles as have been sold, shall at the time of his/her release be handed over to him in the presence of the Superintendent. The Superintendent shall take the signature or thumb impression of the parent or guardian of the child and/or the child in the column provided for the purpose in the register maintained, in token of his/her having received such money, valuable articles and proceeds. If the clothing have been destroyed or do not fit the child, he shall be provided with fresh clothing.(7)On an order made by the competent authority in respect of any child directing the child to be sent to an institution, the Superintendent shall deposit such child's money together with the sale proceeds in the manner laid down from time to time in the name of the child and the account book will be kept with Superintendent. His/her valuables, clothing, bedding and other articles, if any shall be kept in safe custody.(8)When such child is transferred from one institution to another, all his/her property, valuables and account book in the custody of the Superintendent shall be sent along with him to the Superintendent, of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.(9)At the time of the release of such child, the property or valuables kept in safe custody and the money deposited in his/her name shall be handed over to him or to his/her parent or guardian, as the case may be and an entry made in that behalf in the register. Such entry shall be signed by the Superintendent.(10)When the resident of an institution dies therein, the property left by the deceased and the money deposited in his/her name shall be handed over by the Superintendent to any person who established his claim thereto and executes an indemnity bond. A receipt shall be obtained from such person for having received such property and the amount. If no claimant appears within a period of six months from the date of death of such child, the property and amount shall be credited to Government.(11)When a child kept in an institution escapes therefrom or fails to return thereto after the expiry of the period of absence permitted to him, the property left by him and the amount deposited in his/her name shall be kept in safe custody by the Superintendent of such institution for a period of six months from the date of escape of such child or the date on which such child should have returned thereto as the case may be. If within the said period such child is not arrested and sent back or does not return to the institution, such property and amount shall be credited to Government by drafting a simple proceedings.
