Section 39(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(5)Counselling and trauma care. - Children who have been sexually abused, mentally disturbed or traumatized due to such disaster, conflict or displacement etc., or who have particular needs such as those arising from having a HIV positive status shall, wherever possible be attended to by a child psychologist, a trained social worker or a psychiatrist and given immediate medical attention and counselling. Regular counselling sessions with children (not less frequently than once a week) with trained personnel shall be facilitated.
