|
There can be no keener revelation of a society’s soul than the way in which it treats its children
" Nelson Mandela "
"First and foremost, an attempt should be
Made to keep the child in family itself."
"Hon'ble JJ Committee,Orissa High Court, Cuttack "
|
|
Hon'ble Mr. Justice Harish TandonChief Justice |
|
Hon'ble Miss Justice Savitri Ratho
Chairperson
|
|
Hon'ble Mr. Justice Aditya Kumar Mohapatra
Member
|
|
Hon'ble Mr. Justice Murahari Sri Raman
Member
|
|
| SL NO. |
Heading |
View/Download |
| 1 |
United Nations Rules for the Protection of Juveniles Deprived of their Liberty |
105.37 KB
|
| 2 |
The UNCRC 1989 |
112.42 KB
|
| 3 |
Riyadh Guidelines |
82.36 KB
|
| 4 |
International Covenant on Civil and Political Rights |
248 KB
|
| 5 |
Beijing Rules(1985) |
125.56 KB
|
| 6 |
POCSO Training Manual-March 2020 |
59.64 MB
|
| 7 |
CICL training Manual-Judicial Personnel |
89.21 MB
|
| 8 |
Living Conditions in Institutions cor Children in Conflict with Law Manual, March-2017 |
5.1 MB
|
| 9 |
The National Policy for Children, 2013 |
347.07 KB
|
| 10 |
National Charter for Children, 2003 |
116.29 KB
|
| 11 |
Release of National Report at Banglore on 05-08-2017 |
13.65 MB
|
|
|
|