Juvenile Justice (Care and Protection of Children) Act, 2000
| Contents |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1 |
Short title, extent, commencement and application |
| 2 |
Definitions |
| 3 |
Continuation of inquiry in respect of juvenile who has ceased to be a juvenile |
| Chapter II |
Juvenile in Conflict with Law |
| 4 |
Juvenile Justice Board |
| 5 |
Procedure etc. in relation to Board |
| 6 |
Powers of Juvenile Justice Board |
| 7 |
Procedure to be followed by a Magistrate not empowered under the Act |
| 7A |
Procedure to be followed when claim of juvenility is raised before any court |
| 8 |
Observation homes |
| 9 |
Special homes |
| 10 |
Apprehension of juvenile in conflict with law |
| 11 |
Control of custodian over juvenile |
| 12 |
Bail of juvenile |
| 13 |
Information to parent, guardian or probation officer |
| 14 |
Inquiry by Board regarding juvenile |
| 15 |
Order that may be passed regarding juvenile |
| 16 |
Order that may not be passed against juvenile |
| 17 |
Proceeding under Chapter VIII of the Code of Criminal Procedure not competent against juvenile |
| 18 |
No joint proceeding of juvenile and person not a juvenile |
| 19 |
Removal of disqualification attaching to conviction |
| 20 |
Special provision in respect of pending cases |
| 21 |
Prohibition of publication of name, etc., of juvenile in conflict with law or child in need of care and protection involved in any proceeding under the Act |
| 22 |
Provision in respect of escaped juvenile |
| 23 |
Punishment for cruelty to juvenile or child |
| 24 |
Employment of juvenile or child for begging |
| 25 |
Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to juvenile or child |
| 26 |
Exploitation of juvenile or child employee |
| 27 |
Special offences |
| 28 |
Alternative punishment |
| Chapter III |
Child in Need of Care and Protection |
| 29 |
Child Welfare Committee |
| 30 |
Procedure, etc., in relation to Committee |
| 31 |
Powers of Committee |
| 32 |
Production before committee |
| 33 |
Inquiry |
| 34 |
Children's homes |
| 35 |
Inspection |
| 36 |
Social auditing |
| 37 |
Shelter homes |
| 38 |
Transfer |
| 39 |
Restoration |
| Chapter IV |
Rehabilitation and Social Reintegration |
| 40 |
Process of rehabilitation and social reintegration |
| 41 |
Adoption |
| 42 |
Foster care |
| 43 |
Sponsorship |
| 44 |
After-care organization |
| 45 |
Linkages and co-ordination |
| Part V |
Miscellaneous |
| 46 |
Attendance of parent or guardian of juvenile or child |
| 47 |
Dispensing with attendance of juvenile or child |
| 48 |
Committal to approved places of juvenile or child suffering from dangerous diseases and his future disposal |
| 49 |
Presumption and determination of age |
| 50 |
Sending a juvenile or child outside jurisdiction |
| 51 |
Reports to be treated as confidential |
| 52 |
Appeals |
| 53 |
Revision |
| 54 |
Procedure in inquiries, appeals and revision proceedings |
| 55 |
Power to amend orders |
| 56 |
Power of competent authority to discharge and transfer juvenile or child |
| 57 |
Transfer between children's homes, under the Act, and juvenile homes, of like nature in different parts of India |
| 58 |
Transfer of juvenile or child of unsound mind or suffering from leprosy or addicted to drugs |
| 59 |
Release and absence of juvenile or child in placement |
| 60 |
Contribution by parents |
| 61 |
Fund |
| 62 |
Central, State, district and city advisory boards |
| 62A |
Constitution of Child Protection Unit responsible for implementation of the Act |
| 63 |
Special juvenile police unit |
| 64 |
Juvenile in conflict with law undergoing sentence at commencement of this Act |
| 65 |
Procedure in respect of bonds |
| 66 |
Delegation of powers |
| 67 |
Protection of action taken in good faith |
| 68 |
Power to make rules |
| 69 |
Repeal and savings |
| 70 |
Power to remove difficulties |
An Act to consolidate and amend the law relating to juveniles in conflict with law and children in need of care and protection, by providing for proper care, protection and treatment by catering to their development needs, and by adopting a child-friendly approach in the adjudication and disposition of matters in the best interest of children and for their ultimate rehabilitation and for matters connected therewith or incidental thereto.
WHEREAS the Constitution has, in several provisions, including clause (3) of article 15, clauses (e) and (f) of article 39, articles 45 and 47, impose on the State a primary responsibility of ensuring that all the needs of children are met and that their basic human rights are fully protected;
AND WHEREAS, the General Assembly of the United Nations has adopted the Convention on the Rights of the Child on the 20th November, 1989;
AND WHEREAS, the Convention on the Rights of the Child has prescribed a set of standards to be adhered to by all State parties in securing the best interests of the child;
AND WHEREAS, the Convention on the Rights of the Child emphasises social reintegration of child victims, to the extent possible, without resorting to judicial proceedings;
AND WHEREAS, the Government of India has ratified the Convention on the 11th December, 1992.
