Smt. Krishana Raj, Minister of State in the Ministry of Women and Child Development in Rajya Sabha said that as per Section 41(1) of JJ Act, 2015 all institutions, whether run by the State Government or by voluntary or non-governmental organisations, which are meant, either wholly or partially, for housing children in need of care and protection and those in conflict with law, shall, be registered under the Act within a period of six months from the date of commencement of the Act, regardless of whether they are receiving grants from the Central Government or, as the case may be the State Government or not, provided that the institutions having valid registration under the Juvenile Justice (Care and Protection of Children) Act, 2000 (56 of 2000) on the date of commencement of the Act shall be deemed to have been registered under the Act. The primary responsibility of managing the Child Care Institutions (CCIs) lies with the State Governments/UT Administrations concerned. The Ministry has been requesting the State Governments/UT Administrations from time to time to identify and register all Child Care Institutions under the provisions of JJ Act, 2000/2015 so as to ensure that minimum standards of care can be maintained.

Press Information Bureau

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