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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(3)(a) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(a)the incharge, counsellor, wherever available, along with the Probation Officer, caseworker or social worker shall after consultation, prepare a Care plan for every child in the home. The care plan shall be based on a case history of the child admitted to an institution, which shall be maintained on a quarterly basis. This information may be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community and interview with the child himself or herself. The report shall also identify psychological and social factors relevant to the specific type and level of care and programme required by the child;