Section 46 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
46. Mental Health.
(1)A mental health record of every juvenile or child shall be maintained by the concerned institutions.(2)Both mileu based interventions that is creating an enabling environment for children and individual therapy are must for every child and shall be provided in all institutions.Explanation. - For the purpose of this sub-rule, mileu based intervention is a process of recovery, which starts through providing an enabling culture and environment in an institution so as to ensure that each child's abilities are discovered and they have choices and right to take to decisions regarding their life and thus, they develop and identify beyond their negative experiences and such intervention has a critical emotional impact on the child.(3)The environment in an institution shall be free from abuse, allowing juveniles or children to cope with their situation and re-gain confidence.(4)All persons involved in taking care of the juveniles or children in an institution shall participate in facilitating an enabling environment and work in collaboration with the therapists.(5)Individual therapy is a specialized process and each institution shall make provisions for it as a critical mental health intervention.(6)Every institution shall have the services of trained counselors or collaboration with external agencies such as child guidance centres, psychology and psychiatric departments or similar government and non-governmental agencies, for specialized and regular individual therapy for every juvenile or child in the institution.(7)A mental health care plan shall be developed for every juvenile or child by the Child Welfare officers in consultation with mental health experts associated with the institution and integrated into the individual care plan of the concerned juvenile or child.(8)The recommendations of mental health experts shall be maintained in every case file and integrated into the care plan for every child.(9)All care plans shall be produced before the Management Committee set up under rule 55 of these rules every month and before the Child Welfare Committee every quarter.(10)No juvenile or child shall be administered medication for mental health problems without a psychological evaluation and diagnosis by appropriately trained mental health professionals.
