Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(j) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(j)"individual care plan" means a comprehensive development plan for a child, based on age and gender specific, needs and the case history of the child, prepared in consultation with the child, in order to restore the child's self-esteem, dignity and self-worth and nurture him into a responsible citizen and accordingly, the plan shall address the following, including but not limited to the needs of a child, namely:-
(i)health and nutritional needs, including any special needs;
(ii)emotional and psychological needs;
(iii)educational and training needs;
(iv)leisure, creativity and play;
(v)protection from all kinds of abuse, neglect and maltreatment;
(vi)life skill training;
(vii)restoration and follow up;
(viii)social mainstreaming;