Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(8)(ii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)The final order passed by the Children's court shall necessarily include an individual care plan for the child as per Form V prepared by a probation officer or Child Welfare Officer or recognised voluntary organisation on the basis of interaction with the child and his family, where possible;