Section 59 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
59. Inspection Committee.
(1)The State Government may appoint Inspection Committees for children's homes for the State, a district or city, as the case may be, for a period of three years.(2)The Inspection Committee shall visit and oversee the conditions in the children's homes and appropriateness of the processes for safety, well being and permanence, review the standards of care and protection being followed by the said homes, look out for any incidence of violation of child rights, look into the functioning of the Management Committee and Childrens Committee and give appropriate directions.(3)The Inspection Committee shall also make suggestions for improvement and development of the children's homes.(4)The Inspection Committee shall consist of a minimum of five members with representation from the State Government, the Board or Committee, the State Commission for the Protection of Child Rights or the State Human Rights Commission, medical and other experts, voluntary organizations and reputed social workers.(5)The inspection shall be carried out at least once in every three months.(6)The inspection visit shall be carried out by not less than three members.(7)The team may visit the children's home either by prior intimation or make a surprise visit.(8)The team shall interact with the children during the visit to the children's home to determine their well-being and uninhibited feed back.(9)The follow up action on the findings and suggestions of the children shall be taken by all concerned authorities.(10)The action taken report, findings and suggestions from the Inspection Committee shall be sent to the District Child Protection Unit and the State Government.
