39. [Powers and duties of officers] [The marginal note was substituted, by Maharashtra 54 of 1975, Section 22(2).].
- The powers and duties of the [Director (Child Welfare), Deputy Director (Child Welfare), Assistant Director (Child Welfare), Inspecting Officers (Child Welfare) and of Child Welfare Officers (Probation)] [These words and brackets were substituted for the words 'Chief Inspector, Inspectors and Assistant Inspectors of Certified Schools and Probation Officers', by Maharashtra 54 of 1975, Section 22(1).] shall be as those provided under the provisions of this Act and the rules made thereunder and in accordance with the general or special orders which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any officers authorised in this behalf, may make for the purpose of carrying out the provisions of this Act.
