Section 8 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
8. Principle of equality. - Equality of access, equality of opportunity, equality under the said Act, is guaranteed to the juvenile or child, and as such there shall be no discrimination on the basis of age, sex, place of birth, disability, race, ethnicity, status, caste, cultural practices, work, activity or behaviour of the juvenile or child or that of his parents or guardians, or the civil and political status of the junenile or child.
