Section 4(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(6)Educational level and vocational aptitude of the Juvenile admitted, may be assessed on the basis of test and interview conducted by the teacher, the workshop supervisor and other technical staff and the necessary linkages may also be established without side specialist and community based welfare agencies, psychologists, psychiatrists, child guidance clinic, hospital and local doctors, open school etc.
