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[Cites 0, Cited by 0] [Section 62(6)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(6)(vii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(vii)Study the reports and prepare in consultation with the child and his family members, an individual care plan for the child in Form 7 for the period pending inquiry, to be placed in the case file of the child. The Child Welfare Officer or Case Worker may consult the counselor, psychologists or such other person as he deems fit in this regard;