Section 17 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
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 Governments.(ix)hold periodic meetings with the Superintendent/ Person-in-charge of Child Care Institutions, representatives of concerned non-governmental organisations and social workers/ case workers, Special Juvenile Police Unit/ Child Welfare Police Office/ Anti-Human Trafficking Unit officers to discuss specific issues that may arise;(x)keep information about and take necessary follow-up action in respect of missing children in their jurisdiction;(xi)Role and responsibilities of Secretary of Committee - The District Child Protection Unit shall appoint a person as a secretary of the Committee. The secretary of the Committee shall assist and support the Committee for discharging their functions effectively.The secretary of the Committee shall perform following task, namely-(a)Take necessary action for the compliance of the decisions of the Committee;(b)Submit the action taken report to the Committee for their pursual and further directions;(c)Coordinate with District Child Protection Unit or other departments or other agency as and when required;(d)Coordinate with probation officers, case workers, child welfare officers and child welfare police officers in the matters related to children in need of care and protection or child victims;(e)Coordinate with other Boards and Committees as and when required;(f)Prepare all necessary reports of the Committee and share it with concerned authorities;(g)Ensure proper maintenance of records of the Committee;(h)Ensure the availability of required infrastructure and human resource to the Committee;(i)Function as Public Information Officer of the Committee under the Right to Information Act, 2005; and(j)Perform any other tasks as assigned by the Committee.(xii)The secretary of the Committee shall not interfere in judicial proceeding of Committee.
