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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(4)A case history of the juvenile admitted to an institution shall be maintained continuously which may give information regarding their sociocultural and economic background. This information may be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community. The educational level and vocational aptitude may also be assessed on the basis of test and interview conducted by the teacher, the workshop supervisor and other technical staff. The appropriate linkages may also be established with outside specialist and community-based welfare agencies, psychologist, psychiatrist, child guidance clinic, hospital and local doctors, open school Jan Sikshan Sansthan etc.