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

State of Madhya Pradesh - Subsection

Section 30(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(1)A Clinical Psychologist shall be an M.Phil. in medical and social psychology', alter a post-graduation in applied psychology' with clinical psychology and qualified for psycho-diagnostic evaluation behaviour therapy and various forms of psychotherapies. He shall assist in diagnosing a person with psychiatric disorders and would also be responsible for evaluating the present level of functioning, understand the psychodynamics of his abnormal behaviour and plan strategies to correct his behaviour through Psycho/Behaviour therapy techniques. He will mediate the planning and implementation of social, recreational and vocational rehabilitation.