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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(3)(c) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(c)the care plan shall be reviewed from time to time for appropriate development and rehabilitation during options for restoration to family/foster care/adoption and review shall not be delayed beyond a year. The focus should be on providing family and community based reintegration programmes. Children shall be consulted while determining their care plan. When special rehabilitative treatment is required, and the length of stay in the institution permits, trained functionaries of the institution shall prepare a written, individualized treatment plan specifying treatment objectives and time-frame and the means, stages and delays with which the objectives shall be approached;