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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(3)(a) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(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.