Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(5) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(5)The committee shall meet once in six months and review the issue concerning the children related programmes and intervene all matters concerning children. The Chairperson and members shall visit any child care institution whether run by Government on its own or by voluntary organisation with or without financial support from Government.