Section 51(11) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(11)An individual care plan for every juvenile or child in institutional care shall be developed with the ultimate aim of the child being rehabilitated and re-integrated based on their case history, circumstances and individual needs and the individual care plan shall be based on following guidelines:(a)the Superintendent along with the child welfare officer or case worker, or social worker shall prepare an individual care plan for every child in an institution within one month of his admittance as per Form XXI;(b)all care plans shall include a plan for the juveniles or child's restoration, rehabilitation, reintegration and follow-up;(c)the care plan shall be reviewed quarterly by the Management Committee set up under rule 62 of these rules for appropriate development and rehabilitation including options for release or restoration to family or sponsorship or foster care or adoption;(d)juveniles or children shall be consulted while determining their care plan;(e)continuity of care plan shall be ensured in cases of transfer or repatriation or restoration.
