Section 26(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(4)A programme to offer and monitor meaningful and effective community service to children in conflict with law, who are ordered to undergo for the same, may be evolved with the help of competent and sensitive Non-Governmental Organizations/ experts. The objective of such community service shall be to enable the child to move towards becoming an adjusted member of the community and it shall in no way further stigmatize the child or violate his rights.
