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Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

Published vide Notification S.R.O. No.740/2002, dated 17th August 2002, Orissa Gazette Extraordinary No. 2145, Dated 22.11.2002

or445

Women & Child Development Department

Rules under The Juvenile Justice (Care and Protection of Children) Act, 2000

Chapter-I

Preliminary

(a) "Act" means the Juvenile Justice (Care and Protection of Children) Act, 2002;

(b) "Adoption" means taking custody and responsibility permanently of a child/juvenile covered by this Act, who will have all the rights and privileges of a natural born child;

(c) "Government" means the State Government of Orissa;

(d) "Form" means the form annexed to these rules;

(e) "Institution" for the purpose of these rules, means an observation home or a special home or a children's home or a shelter home set up under Sections 8, 9, 34 and 37 of the Act;

(f) "Officer-in-charge" means a person appointed for the control and management of institution certified or recognised as such under the Act;

(g) "Section" means a Section of the Act; and

(h) "Words and expressions" used in these rules but not defined, unless the context otherwise requires, shall have the same meaning as assigned to them in the Act.

Chapter-II

Juvenile in Conflict with Law

(b) In case the Principal Magistrate with such special knowledge and training is not available, then the Government shall provide for short term training for such Magistrate.

(a) Receiving and search;

(b) Haircut (Unless prohibited by religion), issue of toiletry items;

(c) Disinfection and storing of juvenile's personal belonging and other valuables;

(d) Bath;

(e) Issue of new set of clothes, bedding and other outfit and equipment (As per rules and scales);

(f) Medical examination and treatment, where necessary. Any juvenile suspected to be suffering from contagious/infectious diseases, mental ailments, addiction, etc., shall be immediately segregated in specially earmarked dormitories or wards or hospitals.

(g) Attending to immediate and urgent needs of the juvenile's like interview letter to parent(s) personal problems etc., and

(h) Verification by the Officer-in-charge of order of the Juvenile Justice Board, identification marks, re-register entries, cash, property, etc.

(a) Health Sanitation, Hygiene;

(b) Institutional discipline and standards of behaviour, respect for elders, teachers, etc.;

(c) Self-improvement opportunities; and

(d) Responsibilities and obligations.

(a) self-help in maintaining their own establishment;

(b) cleaning of open spaces, gardening, etc.;

(c) preliminary operations for crafts.

(a) Sufficient and treated drinking water;

(b) Sufficient water for bathing and washing clothes; maintenance and cleanliness of the premises;

(c) Proper drainage system;

(d) Arrangements for disposal of garbage;

(e) Protection from mosquitoes;

(f) Sufficient number of latrines in the proportion of at least one latrine for seven children;

(g) Sufficient number of bathrooms in the proportion of at least one bathroom for ten children;

(h) Sufficient space for washing;

(i) Cleanliness in the kitchen;

(j) Fly-proof kitchen;

(k) Sunning of bedding and clothing;

(l) Cleanliness in the Medical Centre.

(a)	Dormitory	..	40 square feet per juvenile
	Classroom	..	Sufficient accommodation
	Workshop	..	Sufficient work space
	Play ground	..	Sufficient play ground area should be provided in each institution according to the total number of juveniles in the institution.
(b)	The dormitories, classrooms and workshops shall have sufficient cross ventilation and light.

(a) regular facilities are available for the medical treatment;

(b) arrangements are made for the immunization coverage; and

(c) a system is evolved for referral of serious cases to the nearest civil hospital or treatment centres.

(a) Custodial care, housing, place of work, area of activity and type of supervision required;

(b) Individual problems of juveniles, family contacts and adjustment, etc.;

(c) Vocational training and opportunities for employment;

(d) Education, health education, social education, academic education, vocational education and moral education;

(e) Social adjustment recreation, group work activities, guidance and counselling;

(f) Special instructions, collecting moral information and special precautions to be taken, etc.;

(g) Review of progress and adjusting institutional programmes to the needs of the inmates;

(h) Planning post-release rehabilitation programme and follow up for a period of two years in collaboration with after care service;

(i) Pre-release preparation;

(j) Release, and

(k) Any other matter which the Officer-in-charge may like to bring up.

(a) Fire-arms or other weapons, whether requiring licence or not (like lathi, spears, swords etc.);

(b) Alcohol and spirit of every description;

(c) Bhang, ganja, opium and other narcotic/psychotropic substances;

(d) Tobacco; or

(e) Any other article specified in this behalf by the State Government by general or special order.

(a) On an order made by the competent authority in respect of any juvenile, directing the juvenile to be sent to an institution, the Officer-in-charge shall deposit such juvenile's money together with the sale proceeds in the manner laid down from time to time in the name of the juvenile. The amount shall be kept with the Officer-in-charge. Juvenile's valuables, clothing, bedding and other articles, if any, shall be kept in safe custody.

(b) When such juvenile is transferred from one institution to another, all his property, valuables, shall be sent along with the juvenile to the Officer-in-charge of the institution to which he has been transferred together with a full and correct statement of the description and estimated value thereof.

(c) At the time of the release of such juvenile, the property or valuables kept in safe custody and the money deposited in the name of juvenile shall be handed over to the 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 Officer-in-charge.

(d) When a juvenile of an institution dies therein the property left by the deceased and the money deposited in the name of the juvenile shall be handed over by the Officer-in-charge to any person who establishes 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/escape of such juvenile, the property and amount shall be disposed of as per the decision taken by monitoring and evaluation committee.

(a) adequate security measure and periodical inspection thereof;

(b) proper maintenance of buildings and premises;

(c) prompt, firm and considerate handling of all discipline problems;

(d) careful handling of plant and equipment;

(e) accident preventive measures;

(f) fire preventive measures;

(g) segregation of juvenile/child suffering from contagious/infectious diseases;

(h) proper storage and inspection of food stuffs;

(i) stand-by arrangements for water storage, power plant, emergency lighting, etc.

(a) The Officer-in-charge shall immediately send the guards in search of the juvenile at places like railway stations, bus-stands and other places where the juvenile is likely to go;

(b) The parents or guardians shall be informed immediately about such escape if known;

(c) A report shall be sent to the area police-station along with the details/description of the juvenile, with identification marks and a photograph; with a copy to Juvenile Justice Board and the authorities concerned;

(d) The Officer-in-charge shall hold an inquiry about each escape and send his report to the Board and the authority concerned.

(a) If a juvenile dies within 24 hours of his admission to the institution an inquest and post-mortem examination shall be held.

(b) Whenever a sudden or violent death or death from suicide or accident takes place, immediate information shall be given to the Officer-in-charge and the Medical Officer. The Officer-in-charge and the Medical Officer shall examine and inspect the dead body. In case a juvenile dies due to causes other than natural causes or if the cause of death is not known or if the death has occurred due to suicide or violence or accident or whenever there is any doubt or complaint or question concerning the cause of death of any juvenile, the Officer-in-charge shall inform the Officer-in-charge of the police-station having jurisdiction. The Officer-in-charge shall also immediately give intimation to nearest Magistrate empowered to hold inquests.

(c) The Medical Officer shall report to the Officer-in-charge about the happening of the natural death of a juvenile and see that the body is decently removed to the mortuary.

(d) In case of natural death or due to illness of juvenile of an observation home or special home the Officer-in-charge ^hall obtain a report of the Medical Officer stating the cause of death. A written intimation about the death shall be given immediately to the nearest police-station, Juvenile Justice Board, National Human Rights Commission and the authority concerned.

(e) The parents or guardians of the deceased juvenile shall be contacted and the Officer-in-charge shall wait for 24 hours for the arrival of relatives. After the inquest is held, the body should be disposed of in accordance with the known religion of the juvenile.

(a) In case any resident makes any complaint or occurrence of such nature comes to the knowledge of the Officer-in-charge, a report shall be placed before the Juvenile Justice Board, who in turn, will order for special investigation. The Juvenile Justice Board shall direct the local police-station to register case against the person found guilty under the relevant section of the I.P.C.

(b) The Special Juvenile Police Unit will also take due cognizance of such occurrences and conduct necessary investigations.

(a) report of the person/agency who produced the juvenile before the Board;

(b) probation officer's report;

(c) information from previous institution;

(d) initial interview material, information from family members, relatives, community, friends and miscellaneous information;

(e) source of further information;

(f) observation reports from staff members;

(g) reports from Medical Officer, I.Q. testing, aptitude testing, educational/vocational tests;

(h) social history;

(i) summary and analysis by Officer-in-charge;

(j) Initial classification sheet;

(k) instruction regarding training and treatment programme and about special precautions to be taken;

(l) leave and other privileges granted;

(m) violation of rules, regulations, special achievements;

(n) quarterly progress report from various sections;

(o) review sheet;

(p) M. C. report (in case of girls);

(q) pre-release programme;

(r) final progress report;

(s) leave of absence/release on license;

(t) final discharge;

(u) follow up reports;

(v) central index number;

(w) annual photograph;

(x) remarks.

Note - All the case files maintained by the institutions and the Juvenile Justice Board shall be computerised and networked so that the data is centrally available.

Chapter-III

Child in Need of Care and Protection

(a) A retired Judge or retired Deputy Secretary/Under Secretary to the Government having experience in Social Welfare who shall be the Chairperson of the Committee.

(b) A representative from an Academic Body, with the background of Child Psychology, Education, Sociology or Home Science.

(c) A representative of reputed Non-Governmental Organisations working in the area of Child Welfare.

(d) A teacher or a doctor or a senior retired public servant who has been involved in work concerning Child Welfare.

(i) any police officer or Special Juvenile Police Unit or a designated police officer;

(ii) any public servant;

(iii) Childline, a registered voluntary organisation, or by such other voluntary organisation or an agency as may be recognized by the State Government;

(iv) any social worker or a public spirited citizen authorised by the State Government; or

(v) by the child himself.

(b) In case the Committee is not sitting, the child shall be kept in place of safety and provided with all basic facilities and adequate protection. Every possible effort shall be made to trace and associate the family and assistance of recognized voluntary organizations/childline may also be taken.

(c) In case a recognized voluntary organization takes a child to the Committee, they shall also submit a report on the circumstances under which the child came to their notice, and efforts shall be made by them for tracing the family.

(d) The Committee shall make arrangement to send the child to the designated place of safety, with age and sex appropriate facilities, pending inquiry.

(e) The child may be escorted by the police officer, representative of the voluntary organization or by any other arrangement deemed appropriate by the Committee.

(f) Names and addresses of all recognized children's homes along with its capacity should be listed with the Committee. Age and sex appropriate facilities as prescribed under Section 34 of the Act, shall also be mentioned in the list.

(g) Child should be lodged in a home closest to where he/she belongs.

(a) While children of both sexes below 10 years, may be kept in the same home, separate facilities to be maintained for boys and girls above 5 years of age.

(b) Separate children's homes should be set up for boys and girls in the age group 10-18 years.

(a) family based services such as foster family care, adoption and sponsorship;

(b) specialized services in conflict or disaster affected areas to prevent neglect by providing family counselling, sponsorship, play groups, etc.

(c) provision of childline and emergency outreach service through 1098, a free phone facility for children;

(d) linking up with ICDS to cater to the needs of children below 6 years;

(e) to establish linkages with organizations and individuals who can provide support services to children. These Centres should encourage volunteers to provide for various services for children and families to become guardian.

(a) Physical infrastructure-It should include separate facilities for children in the age group of 0-50 years with appropriate facilities for the infants. The facilities to be created for children in the age group 6-10 years having separate dormitories for boys and girls. The standard of accommodation as prescribed in rule 9 shall apply. There should be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets, in terms of age appropriateness and hygiene.

(b) Clothing and Bedding according to season and age appropriate as per scale mentioned in rule 7.

(c) Nutrition- The children shall be provided 4 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. Children may be provided special meals on holidays. The diet however, in case of infants and sick children shall be according to the requirement. The normal dietary scale for children up to 18 years shall be according to scale mentioned in rule 6.

(d) Medical-The children's home shall have arrangement for the medical facility preferably with doctor and nurse. All children brought into the home shall be medically examined initially within 24 hours of arrival. The routine medical check up of the children must be done on monthly basis. The sick children shall constantly be under medical supervision. In the event of break out of contagious/ infectious diseases, segregation must be ensured.

(e) Education- The home shall provide education to all children according to the age and ability, either both inside the home or outside, as per the requirement.

(f) Vocational Training-Each home shall facilitate for useful vocational training under the guidance of trained instructors. The home shall develop networking with Institute of Technical Instruction (ITI), Jan Shikshan Sansthan, Government and Private Organization/ Enterprises, Agencies/NGO's with expertise, or placement agencies.

(g) Counselling-Each home shall have the services of a trained counsellor. Services of Child Guidance Centres, Psychology and Psychiatric Departments or similar Agency may also be availed.

(h) Recreation facilities- It must include indoor and outdoor games, music, television, picnic and outings, cultural programmes etc.

(i) Care Plan- The in-charge, counsellor along with the child welfare officer, case worker, or social worker shall prepare a Care Plan for every child in the home. The care plan shall be reviewed from time to time for appropriate development and rehabilitation including options for restoration to family/foster care/adoption and review shall not be delayed beyond a year. The focus should be on providing family and community based re-integration programmes. Children should be consulted while determining their care plan.

(j) Intake Procedure-Every new child who is brought to home shall immediately be taken charge of by the counsellor/child welfare officer/designated officer, as the case may be. The child shall be received with due care as provided under these rules, with dignity and loge. A brief orientation shall be given to the child on induction to remove any inhibition from the mind of the child. The child shall be immediately given bath, clothing, food etc. and medically examined. The designated officer shall enter the name of the child in the Admission Register and allocate appropriate accommodation facility. The photograph shall also be done immediately for records and the case worker shall begin the investigation and correspondence with the person, the child may have named. The Officer-in-charge shall see that the personal belongings of every child received by the home is kept in safe custody and recorded Personal Belonging Register and the item must be returned to the child when he leaves the home. The girl child shall be searched by a female member of the staff, and with due regard to decency. The articles mentioned under rule 14 shall also be prohibited in case of children's homes.

(k) In the event of a child leaving the home without permission, the information shall be sent to the police and the family, if known. The detailed report along with the efforts to trace the child shall be sent to the committee for information in the subsequent sitting of the committee.

(l) In the event of death of a child the circumstances of the death shall be recorded in the case file of the child by the case worker giving the case of death and the death certificate shall be obtained from the attending doctor or hospital, as the case may be. The information shall be sent to the Committee and District Level Inspection Team, Registrar of Birth and Death, and the relative, if known. The last rites shall be performed according to the known religion of the child.

(m) In the event of custodial rape and/or sexual abuse the action to be taken as follows :-

(i) In case any resident makes any complaint or occurrence of such nature comes to the knowledge of the Officer-in-charge, a report shall be placed before the Child Welfare Committee, who in turn, will order for special investigation. The Child Welfare Committee shall direct the local Police-station to register case against the person found guilty under the relevant Section of the IPC.

(ii) The Special Juvenile Police Unit will also take due cognizance of such occurrences and conduct necessary investigations.

(n) In the event of any other crime committed in respect of residents, the Child Welfare Committee will take cognizance and arrange for necessary investigation to be carried out by Special Juvenile Police Unit.

(o) Record Keeping-All the case files of the children maintained by the institutions and the Juvenile Welfare Committee shall be computerized and networked so that the data is centrally available.

Chapter-IV

Rehabilitation and Social Reintegration

(a) A thorough enquiry by the probation officer/case workers/police, as the case may be, will be submitted within a maximum period of one month.

(b) Declaration by the placement agency stating that there has been no claimant for the child even after making notification in at least one leading newspaper including a regional language newspaper, TV and Radio announcement ana after awaiting for a period of one month. This 1 month will run concurrently to the inquiry to be conducted and report to be given as mentioned under clause (a) above.

(c) The Child Welfare Committee shall make a release order declaring the child legally free for adoption within the period of 6 weeks from the date of application in the case of children below the age of 2 years and 3 months in the case of children above that age.

(d) No child above seven years who can understand and express her/his opinion shall be placed in adoption without his/her consent.

(a) In the case of an abandoned child the recognized agency shall, within 48 hours, report to the Child Welfare Committee along with the copy of the report filed with the Police-station in whose jurisdiction the child was found abandoned.

(b) The adoption agency may initiate the process of clearance at the earliest, in the case of abandonment of children, for the purpose of adoption within a period of two months for placing application before the Committee for declaring the child legally free for adoption.

(c) In case of a child surrendered by her/his biological parent/parents by executing a document of surrender as prescribed, the adoption agency shall make an application directly to the Juvenile Justice Board for giving the child in adoption. However, the adoption agencies shall wait for completion of two moths reconsideration time given to the biological parent/parents. However, efforts may be made for counselling the parents so as to persuade them to retain the child. If parents still are unwilling to retain then such children should be kept initially in foster care or arrange for their sponsorship.

(d) In case of a surrendered/abandoned child who is legally free for adoption, the licensed agency shall have discretion to place the child in pre-adoption foster care under intimation to the Juvenile Justice Board within one week on its placement pending the final order.

(a) After receiving an application from a recognized agency for adoption, the Board shall call for independent enquiry by recognized scrutiny agency. The scrutiny report shall be submitted within a period of two weeks.

(b) The Board shall undertake a process of enquiry which will include interviewing the prospective parents, verifying the documents and scrutiny reports. If the Board is satisfied that the placement is in the best interest of the child, it will pass a final order giving permanent custody to the adoptive parent/parents. An order of adoption shall be signed by the Principal Magistrate in presence of one of the two members of the Board.

(c) The Board shall fix the date of birth, in the best interest of the child and shall pass order to the appropriate authority to issue a regular birth certificate for the child giving the name(s) of the adoptive parent(s) as if in the case of natural born children.

(d) As far as possible the time taken for passing an adoption order shall not exceed two months from the date of filing. The order shall also include provision for a periodic follow up report either by the probation officer/case worker or adoption agency to ensure the well being of the child. The period of such follow up shall be three years, six monthly in the first year and annually for the subsequent two years.

(a) foster parent(s) should have stable emotional adjustment within the family;

(b) foster parent(s) have an income to meet their needs and not be dependent on the foster care maintenance payment. The monthly family income shall not be less than Rs.5,000 per month;

(c) medical reports of all the members of the family residing in the premises should be obtained including checks on HIV, TB and Hepatitis B to determine that they are medically fit. An update should be done at regular intervals of not less than once in a calendar year;

(d) the foster mother should have experience in child caring and the capacity to provide good child care;

(e) the foster mother should be physically, mentally and emotionally stable;

(f) the home should have adequate space and physical facilities;

(g) the foster care family should be willing to follow rules laid down including regular visits to pediatrician, maintenance of child health, record etc;

(h) the family should be willing to sign an agreement and to return the child to the agency whenever called to do so;

(i) the foster mother should be willing to attend training/orientation programmes;

(j) the foster parent(s) should be willing to take the child for regular (at least once a month in the case of infants) check ups to a pediatrician approved by the agency.

(i) Facilitating employment generation for these youths would be a key programme. After a youth has saved a sufficient amount, he/she can be encouraged to stay in a place of his/her own and move out of the group home. Additionally the youth could continue staying in the home and return the deposit to the NGOs. The youth learning a vocational trade could be given a stipend. This would be stopped once the youth gets a job.

(ii) Loans to these youth to set up entrepreneurial activities would also be arranged.

(iii) A peer counsellor would also be available for youth at these homes. Since at this stage of life they can be lured into crime or drug dependence and such other habits or deviant behaviour, hence the need for a counsellor.

Chapter-V

Miscellaneous

(b) The Government may transfer the management of any State run institution under this Act to a voluntary organisation of repute who has the capacity to run such an institution and certify that said voluntary organization as a fit institution to own the requisite responsibilities. This should be done under a Memorandum of Understanding for a specified period of time.

(c) The institution and the infrastructure already available with the Government in relation to the earlier Act of 1986 shall be suitably used for implementing this Act.

(a) discharge absolutely or on such conditions as the officer may impose; or

(b) transfer to some other institution established, certified or recognised under Sections 8, 9, 34, 37 or 44 of the Act, in accordance with the provisions of the Act and rules relating to discharge and transfer. Intimation of such discharge or transfer shall be given to the Board or the Committee, as the case may be.

(a) the probation officer who was directed to submit a report under sub-rule (1)

(b) the probation officer, if any, having jurisdiction over the place where the juvenile/child is to be sent,

(c) the competent authority having jurisdiction over the place where the juvenile/child is to be sent, and

(d) the relative or the person who is to receive the juvenile/child.

(a) Recommending the panel of names to the Selection Committee for appointment of social workers for the Board, Chairman and members of the Child Welfare Committee, District and City Advisory Boards under rule 24.

(b) Shall designate its responsibilities for the Inspection Committee under sub-section (2) of Section 35 of the Act.

(c) Shall visit the institution and make suggestions for the improvement and development of institutions under sub-section (2) of Section 35 of this Act.

(d) Shall give order for inter-State transfer of juvenile/child with prior intimation to Board/Committee under Section 57 of the Act.

(e) Raise funds for the maintenance, education, training and rehabilitation of juvenile/child under Sub-sections (1) and (3) of Section 62 of the Act.

(a) Providing homely atmosphere of love, affection, care, development and welfare of juveniles/children.

(b) Planning implementation and co-ordinating all institutional activities, programmes and operations.

(c) Maintaining minimum standards in the Home.

(d) Monitoring of juveniles/children, as the case may be, training and treatment programmes and correctional activities.

(e) Supervision over juveniles/children discipline and moral well-being.

(f) Allocation of duties to personnel.

(g) Attending to personnel welfare and staff discipline.

(h) Preparation of budget and control over financial matters.

(i) Supervision over office administration.

(j) Monthly office inspection.

(k) Daily inspections and round of institution.

(l) Inspecting and tasting food prepared for juvenile/child.

(m) Take prompt action to meet emergencies.

(n) To take appropriate rehabilitation measures.

(a) To make inquiries regarding the home and school conditions, conduct, character and health of juvenile/child under their supervision;

(b) To attend regularly the proceeding of Juvenile Justice Board and submit reports;

(c) To maintain diary case file and such register as may be prescribed from time to time;

(d) To visit regularly the residence of the juvenile/child under their supervision and also places of employment or school attended by such juveniles and to submit regularly fortnightly reports as prescribed in Form IX;

(e) To accompany juveniles/children wherever possible, from the office of the board to observation home, special home, children's home or fit person, as the case may be;

(f) To bring before the board/committee, immediately juveniles/children who have not been of good behavior during the period of supervision;

(g) Follow-up of juveniles or children after their release from the organisations and extending help and guidance to them;

(h) Establishing linkages with voluntary workers and organisations to facilitate rehabilitation and social reintegration of juveniles/ children and to ensure the necessary follow-up;

(i) Ensuring that the children's need of food and cloth are met as per standard;

(j) Ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity etc.

(a) Making social investigation of the juvenile/child through personal interview and from the family, social agencies and other sources.

(b) Clarifying problems of the juvenile/child and dealing with their difficulties in institutional life.

(c) Participating in the orientation, monitoring, education, vocational and rehabilitation programmes.

(d) Establishing co-operation and understanding between the juvenile/ child and the Officer-in-charge.

(e) Assisting the juvenile/child to develop contacts with family and also providing assistance to family members.

(f) Participating in the pre-release programme and helping the juvenile/ child to establish contacts which can provide emotional and social support to juvenile/child after their release.

(g) Ensuring that the children's need of food and cloth are met as per standard.

(h) Ensure the cleanliness of the premises and maintenance of physical infrastructure including provisions of water and electricity etc.

(a) Handling juvenile/child with love and affection.

(b) Taking proper care and welfare of juvenile/child.

(c) Maintaining discipline among the.juveniles/children.

(d) Maintenance, sanitation and hygiene.

(e) Implementing daily routine in an effective manner and ensuring children's involvement.

(f) Looking after the security and safety arrangements of the home.

(g) Escorting juveniles/children whenever they go out of the home.

(a) Orientation and Training of the newly recruited staff.

(b) Refresher training courses for every staff member at least once in every five years.

(c) Staff conferences, seminars, workshops, along with the various components/functionaries of JJ system, Government etc., at various levels of the personnel organisation.

(a) to implement programmes for the welfare and rehabilitation of juvenile/children;

(b) to pay grant-in-aid to non-official organisations.

(c) to meet the expenses of State Advisory Board and its purpose;

(d) to do all other things that are incidental and conducive to the above purposes.

Form I

Vide sub-rule (6) of Rule 22

(Signature)                            

Principal Magistrate, Juvenile Justice    

Chair-person, Child Welfare Committee

Form II

Vide sub-rule (7) of Rule 22

Supervision Order

(Signature)                                  

Principal Magistrate, Juvenile Justice    

Chair-person, Child Welfare Committee

Form III

See Rule 22(8)

Order of detention under sub-section of Section sub-section of Section and sub-section of Section..................

(Signature)                                  

Principal Magistrate, Juvenile Board/    

Chair-person, Child Welfare Committee

Form IV

Vide sub-section of Section............

Bond to be executed by a Parent/Guardian/Relative or fit person in whose care a child is placed under Clause (e), sub-section (1) of Section 15/ sub-section (3) of Section 39.

(1) that I shall not change my place of residence without giving previous intimation in writing to the Juvenile Justice Board/Child Welfare Committee through the Probation Officer/Child Welfare Officer;

(2) that I shall not remove the said...from the limits of the jurisdiction of the Juvenile Justice Board/Child Welfare Committee without previously obtaining the written permission of the Board/Committee;

(3) that I shall send the said.............daily to school/to such daily work as is approved by the Board/Committee unless prevented from so doing by circumstances beyond my control;

(4) that I shall send the said to an Attendance Centre regularly unless prevented from so doing by circumstances beyond my control;

(5) that I shall report immediately to the Board/Committee whenever so required by it;

(6) that I shall.produce the said..............misbehaves or absconds from my care;

(7) that I shall render all necessary assistance to the Probation Officer/ Case Worker to enable him to carry out the duties of supervision;

(8) in the event of my making default herein, I bind myself to forfeit to Government the sum of Rs (Rupees.........................).

(Signed)

Form V

See sub-rule (3) of Rule 46

Bond to be signed by juvenile/child who has been ordered under Clause of sub-section..... of Section of the Act.

1. That during the period..........I shall not ordinarily leave the village/town/district to which I am sent and shall not ordinarily return to..........or go anywhere also beyond the said district without the prior permission of the Board/Committee.

2. That during the said period I shall attend work/school in the village/ town or in the said district to which I am sent.

3. That in case of my attending work/school at any other place in the said district I shall keep the Board/Committee informed of my ordinary place of residence.

Form VI

Vide sub-rule (3) of Rule 46

(i) If his/her conduct is unsatisfactory I shall at once inform the Competent Authority.

(ii) I shall do my best for the welfare and education of the said.........................as long as he/she remains in my charge and shall make proper provision for his/her maintenance.

(iii) In the event of his/her illness, he/shall have proper medical attention in the nearest hospital.

(iv) I undertake to produce him/her before the Competent Authority when so required.

Signature

Form VII

Vide sub-rule(4) of Rule 19

1. The released person shall proceed to..................and live under the supervision and authority of...........until the expiry of the period of his/her detention unless the remission is sooner cancelled.

2. He/she shall not, without the consent of the remove himself/herself from that place or any other place, which may be named by the said............

3. He/ she shall obey such instructions as he/she may receive from the said............with regard to punctual and regular attendance at employment or otherwise.

4. He/she shall attend the Attendance Centre at................regularly.

5. He/she shall abstain from committing any offence and shall lead a sober and industrious life to the satisfaction of....................

6. *

7. *

8. *

9. *

10. In the event of his/her committing a breach of any of the above conditions the remission of the period of detention hereby granted shall be liable to be cancelled and on such cancellation he/she shall be dealt under sub-section (3) of Section 59 of the Juvenile Justice (Care & Protection of Children) Act, 2000.

(Signature or mark of the released person)

Signature and Designation of the
Certifying Authority (i.e., Officer
in-charge of the institution)

Form VIII

Vide sub-rule (1) of Rule 53

Social Investigation Report

Nature of offence charged

(In the case of delinquent juvenile)

Family

Form IX

Vide sub-rule (d) of Rule 53

Fortnightly Progress Report of Probationer

Part I

Part II

Part III

(a) Variation of conditions of bond

(b) Change of residence

(c) Other matters

Signature of the Probation Officer/Case Worker