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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 "
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Dr. Justice S. MuralidharChief Justice |
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Hon'ble Mr. Justice Debabrata Dash
Chairperson
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Hon'ble Mr. Justice Sangam Kumar Sahoo
Member
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Hon'ble Miss Justice Savitri Ratho
Member
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Hon'ble Mr. Justice Aditya Kumar Mohapatra
Member
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Hon'ble Mr. Justice Murahari Sri Raman
Member
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The Orissa High Court Juvenile Justice Committee intends to address various issues on Juvenile Justice with regard to knowledge development of key stake holders, reviewing and monitoring the performance of the Juvenile Justice Institutions and dissemination of best practices in order to strengthen Juvenile Justice System in the State of Odisha. Although the legislation is in place and the institutions and mechanisms have also been established, the effective functioning of the system is monitored by the High Court Juvenile Justice Committee.
The Juvenile Justice Committee regularly holds meetings with the concerned departments, functionaries, NGOs, and others for monitoring the implementation of the JJ Act, 2015 and resolves systemic, operational and attitudinal challenges that hinder linkages between the juvenile justice functionaries and other government agencies. It evaluates quarterly reports from concerned stakeholders on the existing status of the setting-up of the institutions/ authorities/ units as per the JJ Act, 2015 and the guiding JJ Rules. It evaluates quarterly report from the District Judges on the pendency and disposal of cases. Apart from monitoring, regular training programmes and seminars are conducted on juvenile justice issues to different functionaries for better implementation of the objectives of the Juvenile Justice (Care and Protection of Children) Act, 2015.
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