Section 21(1) in The Juvenile Justice (Punjab) Rules, 1987
(1)A juvenile shall be classified on the basis of his age, physical and mental health, length of commitment, degree of delinquency and his character. Besides, factors like sequences of the juvenile's delinquent behaviour, his social processing, type of delinquency, possibilities of functioning as a contamination risk, requirements of custody, his educational and vocational training needs, his total background, possibilities of his social adjustment, his prospects after release and his rehabilitation needs shall be taken into consideration.
