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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(2) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(2)A Psychiatric Social Worker shall be an M.Phil, in Psychiatric social work after a post-graduation in Medical and Psychiatric Social work, and qualified for socio-dynamic evaluation of a mentally ill person and impart appropriate socio-intervention techniques. He shall be responsible for evaluation baseling social functioning levels, and plan intervention strategies for socio-psychological-integration and rehabilitation. He will also be responsible to mediate the planning and implementation of recreational and vocational rehabilitation.