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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(2)Each Children's home should be a comprehensive child care centre. The primary objective of this centre should be to promote an integrated approach to child care by involving the community and local NGOs. The activities of the centre should focus on-
(a)family based services such as foster family care, adoption and sponsorship;
(b)specialized services in conflict or disaster affected areas to prevent neglect by providing family counselling, sponsorship, play groups, etc.
(c)provision of childline and emergency outreach service through 1098, a free phone facility for children;
(d)linking up with ICDS to cater to the needs of children below 6 years;
(e)to establish linkages with organizations and individuals who can provide support services to children. These Centres should encourage volunteers to provide for various services for children and families to become guardian.