Section 24(l) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(l)an individual care plan for every child in the child care institution shall be developed with the ultimate aim to rehabilitate and re-integrate the child based on the case history, circumstances and individual needs. Individual care plan shall be based on the following guidelines, namely,-(i)the officer-in-charge, counsellor along with the child welfare officer shall prepare an individual care plan for every child in an institution within one month of his admission as per Form - V;(ii)the care plan shall include a plan for the restoration, rehabilitation, reintegration and follow-up of the child;(iii)the care plan shall be reviewed on a quarterly basis by the Management Committee for appropriate development and rehabilitation including options for release or restoration to family or foster care or adoption;(iv)the individual care plan shall take into consideration the views of the child;(v)continuity of care plan shall be ensured in cases of transfer of a child to another child care institution;
