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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(5) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)Specialised trainers and experts shall be appointed to cater to the educational needs of children with special needs either physical or mental. Learning disorders shall be identified, assessed and reported in the individual care plan. Further assistance shall be given to the Child by trained professionals.