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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(4) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The Key components of the model may include setting up of temporary homes for a group of youth, who can be encouraged to learn a trade and contribute towards the rent as well as the running of the home. There should also be provision for a peer counselor. The counselor may be in regular contact with these youths to discuss their rehabilitation plans and provide creative outlets for their energy, to tide over crisis periods in their life.