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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(6)The activities of such centre shall focus on, -
(a)Family based services, such as foster family care, adoption and sponsorship.
(b)Specialized services in conflict or disaster affected areas to prevent neglect by providing family Counselling, sponsorship, play groups; etc.
(c)Provision of child-line and emergency outreach service through 1098, a free phone facility for children.
(d)Linking up with Integrated Child Development Services (ICDS) to cater to the needs of the children below six years.
(e)To establish linkages with organisations and individuals who can provide support services to children, and
(f)To encourage volunteers to provide for various services for children and families to become guardian.