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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(5) in The Juvenile Justice (Punjab) Rules, 1987

(5)An overall study of the juveniles admitted to an institution shall be undertaken on the basis of their social history, behavioural pattern and attitudes towards others. Information regarding their socio-cultural and economic background shall be collected through all possible and available sources including home, parents or guardians, employer, school, friends and community contacts. The educational level and vocational aptitude shall be assessed on the basis of tests and interviews conducted by the teacher, the workshop supervisor and other technical staff. For this purpose, appropriate linkage shall also be established with outside specialists and community-based welfare agencies.