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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jharkhand - Subsection

Section 36(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)Specialized trainers and experts shall be appointed to cater to the educational needs of children with special needs either physical or mental. Learning disorders shall be identified, assessed and reported in the Individual Care Plan. Further assistance shall be given to the child by trained professionals.