Section 28(4)(g) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4)(g) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(g)Counselling. -(i) Each home shall have the services to a trained counsellor.

(ii)The services of Child Guidance Centres, Psychology and Psychiatric Departments or similar Agency may also be availed.