Section 28(4)(g) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(4)(g) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)Counselling :

(i)Each home shall have the services of a trained counsellor.

(ii)The services of Child Guidance Centres, Psychology and Psychiatric Departments or similar Agency may also be availed.