Section 2(g) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(g)"Individual care plan" means a comprehensive development plan for a juvenile or a child based on age specific and gender specific needs and the case history of the juvenile in order to restore self-esteem, dignity and self-worth and nurture him into a responsible citizen, addressing his/her the following needs of-a juvenile:-(i)Health needs ;(ii)Emotional and psychological needs ;(iii)Educational and training needs;(iv)Protection from all kinds of abuse, neglect and maltreatment;(v)Social mainstreaming; and(vi)Follow-up post release/restoration.
