Section 90 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
90. Training of Personnel.
(1)The State Government or the officer-in-charge shall provide for training of personnel of each category of staff, in keeping with their statutory responsibilities and specific jobs requirements.(2)The training programme shall include -(a)orientation and induction training of the newly-recruited staff,(b)refresher training courses and skill enhancement programmes for all care givers once a year, and(c)staff conferences, seminars, workshops(3)The State Government with the help of the State Child Protection Unit, National Institute of Public Cooperation and Child Development and its Regional Centres shall organize regular training and capacity building of personnel involved in the implementation of the Act and the rules made thereunder.
