| Contents |
|
| Sections |
Particulars |
| Title |
The Juvenile Justice (Care and Protection of Children) Act, 2015 |
| Chapter I |
Preliminary |
| 1. |
Short title, extent, commencement and application |
| 2. |
Definitions |
| Chapter II |
General Principles of Care and Protection of Children |
| 3. |
General principles to be followed in administration of Act |
| Chapter III |
Juvenile Justice Board |
| 4. |
Juvenile Justice Board |
| 5. |
Placement of person, who cease to be a child during process of inquiry |
| 6. |
Placement of persons, who committed an offence, when person was below the age of eighteen years |
| 7. |
Procedure in relation to Board |
| 8. |
Powers, functions and responsibilities of the Board |
| 9. |
Procedure to be followed by a Magistrate who has not been empowered under this Act |
| Chapter IV |
Procedure in Relation to Children in Conflict with Law |
| 10. |
Apprehension of child alleged to be in conflict with law |
| 11. |
Role of person in whose charge child in conflict with law is placed |
| 12. |
Bail to a person who is apparently a child alleged to be in conflict with law |
| 13. |
Information to parents, guardian or probation officer |
| 14. |
Inquiry by Board regarding child in conflict with law |
| 15. |
Preliminary assessment into heinous offences by Board |
| 16. |
Review of pendency of inquiry |
| 17. |
Orders regarding a child not found to be in conflict with law |
| 18. |
Orders regarding child found to be in conflict with law |
| 19. |
Powers of Children's Court |
| 20. |
Child attained age of twenty-one years and yet to complete prescribed term of stay in place of safety |
| 21. |
Order that may not be passed against a child in conflict with law |
| 22. |
Proceeding under Chapter VIII of the Code of Criminal Procedure not to apply against child |
| 23. |
No joint proceedings of child in conflict with law and person not a child |
| 24. |
Removal of disqualification on the findings of an offence |
| 25. |
Special provision in respect of pending cases |
| 26. |
Provision with respect of run away child in conflict with law |
| Chapter V |
Child Welfare Committee |
| 27. |
Child Welfare Committee |
| 28. |
Procedure in relation to Committee |
| 29. |
Powers of Committee |
| 30. |
Functions and responsibilities of Committee |
| Chapter VI |
Procedure in Relation to Children In Need of Care and Protection |
| 31. |
Production before Committee |
| 32. |
Mandatory reporting regarding a child found separated from guardian |
| 33. |
Offence of non-reporting |
| 34. |
Penalty for non-reporting |
| 35. |
Surrender of children |
| 36. |
Inquiry |
| 37. |
Orders passed regarding a child in need of care and protection |
| 38. |
Procedure for declaring a child legally free for adoption |
| Chapter VII |
Rehabilitation and Social Re-Integration |
| 39. |
Process of rehabilitation and social re-integration |
| 40. |
Restoration of child in need of care and protection |
| 41. |
Registration of child care institutions |
| 42. |
Penalty for non-registration of child care institutions |
| 43. |
Open shelter |
| 44. |
Foster care |
| 45. |
Sponsorship |
| 46. |
After care of children leaving child care institution |
| 47. |
Observation homes |
| 48. |
Special homes |
| 49. |
Place of safety |
| 50. |
Children's Home |
| 51. |
Fit facility |
| 52. |
Fit person |
| 53. |
Rehabilitation and re-integration services in institutions registered under this Act and management thereof |
| 54. |
Inspection of institutions registered under this Act |
| 55. |
Evaluation of functioning of structures |
| Chapter VIII |
Adoption |
| 56. |
Adoption |
| 57. |
Eligibility of prospective adoptive parents |
| 58. |
Procedure for adoption by Indian prospective adoptive parents living in India |
| 59 |
Procedure for inter-country adoption of an orphan or abandoned or surrendered child |
| 60. |
Procedure for inter-country relative adoption |
| 61. |
Court procedure and penalty against payment in consideration of adoption |
| 62. |
Additional procedural requirements and documentation |
| 63. |
Effect of adoption |
| 64. |
Reporting of adoption |
| 65. |
Specialised Adoption Agencies |
| 66. |
Adoption of children residing in institutions not registered as adoption agencies |
| 67. |
State Adoption Resource Agency |
| 68. |
Central Adoption Resource Authority |
| 69. |
Steering Committee of Authority |
| 70. |
Powers of Authority |
| 71. |
Annual Report of Authority |
| 72. |
Grants by Central Government |
| 73. |
Accounts and audit of Authority |
| Chapter IX |
Other Offences Against Children |
| 74. |
Prohibition on disclosure of identity of children |
| 75. |
Punishment for cruelty to child |
| 76. |
Employment of child for begging |
| 77. |
Penalty for giving intoxicating liquor or narcotic drug or psychotropic substance to a child |
| 78. |
Using a child for vending, peddling, carrying, supplying or smuggling any intoxicating liquor, narcotic drug or psychotropic substance |
| 79. |
Exploitation of a child employee |
| 80. |
Punitive measures for adoption without following prescribed procedures |
| 81. |
Sale and procurement of children for any purpose |
| 82. |
Corporal punishment |
| 83. |
Use of child by militant groups or other adults |
| 84. |
Kidnapping and abduction of child |
| 85. |
Offences committed on disabled children |
| 86. |
Classification of offences and designated court |
| 87. |
Abetment |
| 88. |
Alternative punishment |
| 89. |
Offence committed by child under this Chapter |
| Chapter X |
Miscellaneous |
| 90. |
Attendance of parent or guardian of child |
| 91. |
Dispensing with attendance of child |
| 92. |
Placement of a child suffering from disease requiring prolonged medical treatment in an approved place |
| 93. |
Transfer of a child who is mentally ill or addicted to alcohol or other drugs |
| 94. |
Presumption and determination of age |
| 95. |
Transfer of a child to place of residence |
| 96. |
Transfer of child between Children's Homes, or special homes or fit facility or fit person in different parts of India |
| 97. |
Release of a child from an institution |
| 98. |
Leave of absence to a child placed in an institution |
| 99. |
Reports to be treated as confidential |
| 100. |
Protection of action taken in good faith |
| 101. |
Appeals |
| 102. |
Revision |
| 103. |
Procedure in inquiries, appeals and revision proceedings |
| 104. |
Power of the Committee or the Board to amend its own orders |
| 105. |
Juvenile justice fund |
| 106. |
State Child Protection Society and District Child Protection Unit |
| 107. |
Child Welfare Police Officer and Special Juvenile Police Unit |
| 108. |
Public awareness on provisions of Act |
| 109. |
Monitoring of implementation of Act |
| 110. |
Power to make rules |
| 111. |
Repeal and savings |
| 112. |
Power to remove difficulties |
