Section 21(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)A juvenile/child shall be classified on the basis of his age, physical and mental health, length of commitment and his character. Besides, factors like sequence of his behaviour, social processing, possibilities of functioning as a contamination risk, requirements of custody, his educational and vocational training needs, his total background, possibilities of his social adjustment, his prospects after release and his rehabilitation needs shall be taken into consideration.
