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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4)(h) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(h)Recreation facilities.- It must include indoor and outdoor games, music television, picnics and outings, cultural programmes etc.
(i)Care plan.-(i) The incharge, counsellor along with the child welfare officer, case worker, or social worker shall prepare a care plan for every child in the home.
(ii)The care plan shall be reviewed from time to time for appropriate development and rehabilitation including options for restoration to family or foster care or adoption and review shall not be delayed beyond a year.
(iii)The focus shall be on providing family and community based reintegration programmes.
(iv)Children shall be consulted while determining their care plan.