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Model Juvenile Justice Rules encompass 49 Forms- (Ministry of Women and Child Development) (25 May 2016)

MANU/PIBU/0454/2016

Criminal

Draft Model Rules under the Juvenile Justice (Care and Protection of Children) Act 2015 were released by the Ministry of Women and Child Development.

Key behind the Draft Rules is the reform philosophy that children be rehabilitated and reintegrated into society after falling foul of the law. The Rules asks State government to set up a “place of safety” for rehabilitation of children between the ages of 16 and 18 years, who have committed heinous crimes. Also encompassed in the Rules is engagement with adoption and group foster services. The Rules introduce an administrative and operational framework for providing child friendly procedures for reporting and recording of investigation and trial. Feedback of the Rules is being received by the Ministry till 9 June 2016.

Tags : JUVENILE JUSTICE   DRAFT RULES   2016   REHABILITATION   ADOPTION  

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