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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(f) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(f)"Community service" implies service rendered to the society by juveniles in conflict with law in lieu of or in addition to other judicial remedies and penalties, which is not degrading and dehumanising; Examples of this may include (only non hazardous part);
(i)Cleaning a park/setting up of a garden;
(ii)Serving the elderly in nursing homes or Old Age Homes;
(iii)Helping out at a local hospital or nursing home;
(iv)Serving children with disabilities;
(v)Community care of elderly person;
(vi)Group work;
(vii)Getting involved with Habitat for Humanity;