Section 34(3)(xi) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3)(xi) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(xi)provide or arrange for regular counseling of every child and ensure specific mental health interventions for those in need of such services, including separate rooms for counseling sessions within the premises of the institution and referral to specialized mental health centres, where necessary; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 34(3)(xi) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016