Section 26(1)(f) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

(f)Special Programmes : Programmes may be to-

(i)Assist the child to accept rather than to avoid responsibility for his/her actions;

(ii)Help the child to focus on helping to resolve problems identified as contributing to their offending behaviour;

(iii)Assist the child to develop practical alternative ways of coping with stressors;

(iv)Involve, wherever possible, tamilies of of lenders to work on family issues likely to reduce offending;

(v)Remediating educational deficits in basic skills to raise social competence;

(vi)Help to develop market place work skills, which can lead to further training opportunities, qualifications and real jobs;

(vii)Assist the child in establishing and strengthening relationships with significant others who can then become mentors and role models;

(viii)Involve the child in empowering experiences of assessing their own needs and planning and monitoring their own case plans;

(ix)Help the child to develop skills and confidence to assert positive leadership and self-discipline.

Legal Document View