Section 54(23) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(23)The State Government shall, in the best interest of the child, develop age-specific curriculum on child rights education, gender sensitivity and empowerment, and crimes against children, teaching and empowering both children and teachers on various aspects of protection against drug abuse, trafficking, child sexual abuse and exploitation, and gender sensitivity, and other aspects of violence against children.
