Monitoring Implementation of Juvenile Justice Act and Rules

(updated on 22-02-2022)

1. Committee for Monitoring Functioning of the Juvenile Justice Boards in the State of Madhya Pradesh
2- Juvenile Justice Act 2015
  • The Juvenile Justice (Care and Protection of Children) Act, 2015
  • The Juvenile Justice (Care and Protection of Children) Rules, 2016
  • The Juvenile Justice (Care and Protection of Children) Amendment Act, 2021
    • 3-GUIDELINES
  • GUIDELINES OF MISSION VATSALYA DATED 05 JULY 2022
    • 4-Guidelines For Adoption
  • New CARA Guidlines
  • CARA Guidlines
  • Shabnam Hashmi Vs Union of India & Others (WP / 470 / 2005)
  • Adoption Regulation 2017
    • 5- Policy
  • Policy for Rehabilitation of Children in street Situations
  • Madhya Pradesh Child Protection Policy, 2020
    • 6- Sponsorship and Foster Care Guideline 2020
  • MP Sponsorship guideline 2020
  • MP Foster Care Guideline 2020

    • 7-Guidelines and Police Officials (SJPU) (Document downloaed from http://wcddel.in/Guidelines)

  • Child Friendly Police Station & Corner as on 12.11.2020

    • 8-Juvenile Justice Stakeholders, Under Juvenile Justice Act, 2015 in State of M.P.

  • Principal Magistrate, Juvenile Justice Board
  • Members, Juvenile Justice Board
  • List of Child Welfare Committee
  • List of DLSA Secretary
  • List of District Child Protection Officer
  • List of Child Care Institutions
  • Special Juvenile Police Unit & Social Workers
  • List of Child Welfare Police Officer

    • 9-CircularJJB-1 (Document downloaded from http://ghconline.gov.in/Document/CircularJJB.pdf)

    10-Memos issued to stake holders including D.Js.-JJB

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