Section 44 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
44. Mental Health.
(a)a mental health record of every juvenile or child shall be maintained by the concerned institutions ;(b)both milieu based therapy and individual therapy are must for every child and shall be provided in all institutions;(c)the environment in an institution shall be free from abuse, allowing juveniles or children to cope with their situation and regain confidence;(d)all persons involved in taking care of the juveniles or children in an institution shall participate in the milieu therapy and cooperate with the therapists ;(e)individual therapy is a specialized process and each institution shall make provisions for it as a critical mental health intervention;(f)every institution shall have the services of trained counsellors or collaboration with external agencies such as child guidance centres, psychology and psychiatric departments or similar Government and Non-Governmental agencies, for specialized and regular individual therapy for every juvenile or child in the institution;(g)a mental healthcare plan shall be developed for every juvenile or child by the child welfare officers in consultation with mental health experts associated with the institution and integrated into the individual care plan of the concerned juvenile or child;(h)recommendations of mental health experts shall be maintained in every case file and integrated into the care plan for every child;(i)all care plans shall be produced before the Management Committee every month and before the Child Welfare Committee every quarter.
