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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(e) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(e)"Community service" implies service rendered to the society by juveniles in conflict with law in lieu of other judicial remedies and penalties, which is not degrading and dehumanizing; and includes:
(i)cleaning a park/mohalla/neighbourhood streets;
(ii)getting involved with Habitat for Humanity;
(iii)serving the elderly in nursing homes;
(iv)helping out a local fire or Police Department;
(v)helping out at a local hospital or nursing home; and
(vi)serving disabled children.