Section 27(4)(i) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

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State of Uttar Pradesh - Subsection

Section 27(4)(i) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(i)Care Plan.-

(i)The incharge, counsellor along with the child welfare officer, case worker, or social work shall prepare a care plan for every child in the home.

(ii)The care plan shall be reviewed from time to time for appropriate development and rehabilitation including options for restoration to family or foster care or adoption and review shall not be delayed beyond a year.

(iii)The focus shall be on providing family and community based reintegration programmes.

(iv)Children shall be consulted while determining their care plan.

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State of Uttar Pradesh - Subsection

Section 27(4)(i) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004