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

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

State of Bihar - Subsection

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

(k)"Individual care plan" is a comprehensive development plan for a juvenile or child based on age specific and gender specific needs and the case history of the juvenile or child, prepared in consultation with the juveniles or child's self-esteem, dignity and self-worth and nurture him into a responsible citizen and accordingly the plan shall address the following needs of a juvenile or a child:

(i)Health needs;

(ii)Emotional and psychological needs;

(iii)Educational and training needs;

(iv)Leisure, creativity and play;

(v)Attachments and relationships;

(vi)Protection from all kinds of abuse, neglect and maltreatment;

(vii)Social mainstreaming; and

(viii)Follow-up, post release and restoration.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

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