Section 26(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)The activities of such centre shall focus on,-(a)preparing and following individual care plans for every child, with rights based approach, specifically addressing the childs physical and mental health, emotional needs, education, skill development, protection and special needs if any;(b)family based non-institutional services, such as, foster family care, adoption and sponsorship;(c)specialized services in situations of conflict or disaster and for juveniles or children affected by terminal or incurable disease to prevent neglect by providing family counseling , nutrition, health interventions, psycho-social interventions and sponsorship;(d)emergency outreach service through child line ( Toll Free Help Line No. 1098);(e)linkages with Integrated Child Development Services to cater to the needs of children below six years;(f)linkages with organizations and individuals who can provide support services to children; and(g)opportunities to volunteers willing to provide various services for children.
