Section 26 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
26. Registration of Children's Homes.
(1)The State Government itself or in association with voluntary organizations, shall set up separate Children's homes for children in need of care and protection, in the manner specified below:-(a)all childrens homes shall be registered as child care institutions as per the provisions of these rules;(b)all childrens homes shall report to the concerned Committee about every child in need of care and protection received by it;(c)children of both sexes below ten years may be kept in the same home, but separate facilities shall be provided for boys and girls in the age group of five years to ten years;(d)every childrens home shall provide separate facilities for children in the age group up to five years with appropriate facilities for the infants;(e)separate cottage in children's homes shall be set up for boys and girls in the age group of ten to eighteen years; and(f)children in the age group of ten to eighteen years shall be further segregated into two groups of ten years to fifteen years and fifteen to eighteen years.(2)Each children home shall be a comprehensive child care center with the primary objective to promote an integrated approach to child care by involving the community and local Non- Governmental Organizations through the Management Committee, and the District Child Protection Unit or State Child Protection Unit or the State Government shall make an annual performance review of functioning of the childrens homes.(3)The activities of such centre shall focus on,-(a)preparing and following individual care plans for every child, with rights based approach, specifically addressing the childs physical and mental health, emotional needs, education, skill development, protection and special needs if any;(b)family based non-institutional services, such as, foster family care, adoption and sponsorship;(c)specialized services in situations of conflict or disaster and for juveniles or children affected by terminal or incurable disease to prevent neglect by providing family counseling , nutrition, health interventions, psycho-social interventions and sponsorship;(d)emergency outreach service through child line ( Toll Free Help Line No. 1098);(e)linkages with Integrated Child Development Services to cater to the needs of children below six years;(f)linkages with organizations and individuals who can provide support services to children; and(g)opportunities to volunteers willing to provide various services for children.
