Section 47(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)Care and Rehabilitation Plan. - The Care and Rehabilitation Plan shall be prepared in the following manner,-(a)the incharge, counselor, wherever available, along with the Probation Officer, caseworker or social worker shall after consultation, prepare a care plan for every child in the home. The care plan shall be based on a case history of the child admitted to an institution, which shall be maintained on a quarterly basis.The information may be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community and interview with the child himself or herself. The report shall also identify psychological and social factors relevant to the specific type and level of care and programme required by the child;(b)the educational level and vocational aptitude shall be assessed on the basis of test and interview conducted by the teacher, the vocational trainer and other technical staff, wherever possible;(c)the care plan shall be reviewed from time to time for appropriate development and rehabilitation during options for restoration to family/foster care/adoption and review shall not be delayed beyond a year. The focus should be on providing family and community based reintegration programmes. Children shall be consulted while determining their care plan. When special rehabilitative treatment is required, and the length of stay in the institution permits, trained functionaries of the institution shall prepare a written, individualized treatment plan specifying treatment objectives and time-frame and the means, stages and delays with which the objectives shall be approached;(d)based on the above care plan the appropriate linkages may be established with outside specialists and community-based welfare agencies, psychologists, psychiatrists, child guidance clinic, hospital and local doctors, open school etc. so as to access the best appropriate care for each child;(e)the report, together with the report prepared by a Medical Officer who has examined the child upon admission, shall be forwarded to the 'Monitoring and Evaluation Committee' of each Home for purposes of determining the most appropriate placement for the child within the institution and the specific type and level of care and programme required to be pursued.
