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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The activities of such centre shall focus on:
(a)family based services, such as foster family care, adoption and sponsorship;
(b)specialized services in conflict or disaster affected areas to prevent neglect by providing family counselling, sponsorship, play groups, etc.
(c)provision of childline and emergency outreach service through 1098, a free phone facility for children;
(d)linking up with integrated Child Development Services (ICDS) to cater to the needs of children below six years;
(e)to establish linkages with organizations and individuals who can provide support services to children; and
(f)to encourage volunteers to provide for various services for children and families to become guardian.