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[Cites 0, Cited by 0] [Section 62(6)] [Section 62] [Entire Act]

State of Jharkhand - Subsection

Section 62(6)(vii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vii)Study the reports and prepare in consultation with the child and his family members, an individual care plan for the child in Form 7 for the period pending inquiry, to be placed in the case file of the child. The Child Welfare Officer or Case Worker may consult the counsellor, psychologists or such other person as he deems fit in this regard;