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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(13) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(13)The education level and vocational aptitude of the child admitted may be assessed on the basis of test and interview conducted by the teacher, the workshop supervisor and other technical staff and necessary linkages may also be established with outside specialists and community based welfare, agencies, psychologist, psychiatrist, child guidance clinic, hospital and local doctors, open school, Jan Sikshan Sansthan etc. A resource directory may be prepared and placed in each institution.