Section 2(1)(h) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

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State of Rajasthan - Subsection

Section 2(1)(h) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(h)"individual care plan" means a comprehensive development plan for a juvenile or child based on age specific and gender specific needs and the case history of the juvenile or child, prepared in consultation with the juvenile or child, in order to restore the juvenile's or child's self-esteem, dignity and self-worth and nurture him into a responsible citizen and accordingly the plan shall address the following needs of a juvenile or a child:

(i)Health needs;

(ii)Emotional and psychological needs;

(iii)Educational and training needs;

(iv)Leisure, creativity and play;

(v)Attachments and relationships;

(vi)Protection from all kinds of abuse, neglect and maltreatment;

(vii)Social mainstreaming; and

(viii)Follow-up post release and restoration;

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State of Rajasthan - Subsection

Section 2(1)(h) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011