Section 13(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)A case history of the child admitted to an institution shall be maintained continuously which may give information collected through available sources, including home, parents or guardians, employer, school, friends and community. The educational level a vocational aptitude of the child may also be assessed. The appropriate linkages may also be established with outside specialists and community based welfare agencies, psychologist, psychiatrist, child guidance clinic hospital and local doctors, open school, Jan Shikshana Samasthan etc. Acare and rehabilitation plan for each child shall be drawn by the case Worker and placed before the Monitoring and Evaluation Committee.
