In compliance with the orders of Supreme Court in Sampurna Behrua Versus Union of India, National Legal Services Authority has issued detailed guidelines for running Legal Aid Centers in Juvenile Justice Boards and for conducting training programmes for Special Juvenile Police across the country. Sampura Behrua Case was filed in year 2005 in Supreme Court seeking implementation of Juvenile Justice Act and since then it is going on and has resulted into tremendous progress in implementation of JJ Act nationwide.
Guidelines for Legal Aid in Juvenile Justice Boards have been issued on 12.09.2011, in compliance of Supreme court Order dated 19.08.2011 whereby all the State Legal services Authorities have been directed to create Legal Aid Centers attached to Juvenile Justice Boards in all capital cities. These guidelines further go into the details as to how these centers will be created and run, detailing role and responsibilities of Juvenile Justice Board and Lawyers in order to ensure that legal aid is accessible, effective, accountable and is of good quality.
NALSA Guidelines for Training of Child-Juvenile Welfare Officers
