Juvenile Justice Monitoring Committee

(Secretariat Under the Jurisdiction of Punjab and Haryana High Court)

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Publications

Punjab

S No Particulars of notification issued by Government of Punjab
1 Notification dated 17.09.2009 regarding designation of Principal Magistrate, Juvenile Justice Boards.
2 Notification dated 14.08.2017 regarding additional charge of Chairpersons/members of nearby districts.
3 Notification dated 14.12.2017 regarding constitution of Selection Committee.
4 Notification no.5/15/2001-1SS/1281491 dated 26.7.2018 regarding appointment of members of Juvenile Justice Boards in the State of Punjab.
5 Notification no.5/15/2001-1SS/1281552 dated 26.7.2018 regarding appointment of Chairperson and members of Child Welfare Committees in the State of Punjab.
6 Notification no.5/15/2001-1SS/3015 dated 09.12.2020 regarding appointment of Chairperson and members of Child Welfare Committees in the State of Punjab.
7 Notification no.5/15/2001-1SS/3025 dated 09.12.2020 regarding appointment of members of Juvenile Justice Boards in the State of Punjab.
8 Attendance Scholarship to Handicapped Girl students in Rural areas implemented in the State of Punjab.
9 Disability Pension Scheme implemented in the State of Punjab.
10 Rules of Scholarship for disabled person implemented in the State of Punjab.
11 Notification dated 04.02.2025 regarding constitution of Selection Committee in the State of Punjab
12 ADIP Scheme, Government of India-
13 NALSA (Child Friendly Legal Services for Children) Schemes 2024-
14 Samagra Shiksha Abhiyan, Government of India-
15 Scheme for Scholarship for Students with Disabilities, Government of India-
16 The Acid Attack Victims Scheme 2024-
17 Unique Disability ID Scheme, Government of India-
18 Rashtriya Bal Swasthya Karyakaram Scheme, Government of India-
19 Schemes for Welfare of Children with Disabilities and Step-by-Step Guide to Avail Benefits in the State of Punjab-

Haryana

S No Particulars of notification issued by Government of Haryana
1 Notification dated 17.09.2009 regarding designation of Principal Magistrate, Juvenile Justice Boards.
2 Notification dated 4.1.2018 regarding establishment of Place of Safety.
3 Orders dated 3.5.2018 regarding appointment of Nodal officer for Juvenile Justice Act, 2015.
4 Notification no.1151-SW(3) dated 1.8.2018 regarding establishment of Special Home, Karnal as "Place of Safety" issued by the Haryana Government.
5 Notification dated 13.10.2020 regarding appointment of members of Child Welfare Committee and Juvenile Justice Board in the State of Haryana.
6 Notification dated 20.11.2020 regarding appointment of members of Child Welfare Committee and Juvenile Justice Board in the State of Haryana.
7 Notification dated 4.01.2021 regarding appointment of members of Child Welfare Committee and Juvenile Justice Board in the State of Haryana.
8 Notification no.189-SW(3) dated 09.09.2021 regarding declare the new building as Place of Safety, Faridabad issued by Women and Child Development Department, Haryana
9 Notification dated 18.11.2024 regarding constitution of Selection Committee issued by Women and Child Development Department,Haryana.
10 Scheme for scholarship for students with Disabilities implemented in the State of Haryana.
11 Financial Assistance to the non-school going disabled children Scheme implemented in the State of Haryana
12 ADIP Scheme, Government of India-
13 Deendayal Divyangjan Scheme, Haryana-
14 District Disability Rehabilitation Centre Scheme, Haryana-
15 NALSA (Child Friendly Legal Services for Children) Schemes 2024-
16 Samagra Shiksha Abhiyan, Government of India-
17 Unique Disability ID Scheme, Government of India-
18 Schemes for Welfare of Children with Disabilities and Step-by-Step Guide to Avail Benefits in the State of Haryana-

Chandigarh

S No Particulars of notification issued by U.T.Chandigarh
1 Notification dated 12.03.2010 regarding designation of Principal Magistrate, Juvenile Justice Board.
2 Notification dated 11.9.2020 issued by Social welfare department Chandigarh.
3 Notification dated 11.09.2020 regarding re-constitution of Juvenile Justice Board, Chandigarh.
4 Assistance to Physically Handicapped for purchase of Aids w.e.f 1.04.2016 implemented in U.T.Chandigarh.
5 Assistane to Physically Handicapped for Purchase of Aids implemented in U.T.Chandigarh.
6 Pension to disabled person implemented in U.T.Chandigarh.
7 NALSA (Child Friendly Legal Services for Children) Schemes 2024-
8 Samagra Shiksha Abhiyan, Government of India-
9 Rashtriya Bal Swasthya Karyakaram Scheme, Government of India-
10 Schemes for Welfare of Children with Disabilities and Step-by-Step Guide to Avail Benefits in U.T. Chandigarh-
11 Constitution of Selection Committee under Rule 87 of Chandigarh Juvenile Justice (Care and Protection of Children) 2017-

Reports

S No Particulars
1 Report on the State Level Meeting on Focus on Foster Care under Juvenile Justice (Care and Protection of Children) Act, 2015
2 Report on State Level Consultation on issues relating to Safety of Children in Child Care Institutions under Juvenile Justice Act 2015 at Chandigarh Judicial Academy on 25.11.2018
3 Report of Conference held on 28.04.2018 at Chandigarh Judicial Academy on Juvenile Justice Act, 2015

Guiding Framework

S No Particulars
1 Guiding Framework for Juvenile Justice Committees of High Courts.

Contact Us

Juvenile Justice Monitoring Committee

Contact Us

Physical Address

Punjab and Haryana
High Court, Chandigarh (160001)
0172-2718162
highcourt.juvenile[at]]gmail[dot]com

Hours

Monday - Saturday
9:30 a.m - 5:00 p.m
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