Section 94 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
94. Repeal.
- The Juvenile Justice (Care and Protection of Children) Rules, 2007 notified vide G.S.R. 679(E) dated 26th October, 2007 and as amended vide GSR 903(E) dated 26th December 2011,are hereby repealed:Provided that any action taken or order issued under the provisions of the Rules of 2007 prior to the notification of these rules shall, in so far it is not inconsistent with the provisions of these rules, be deemed to have been taken or issued under the provisions of these rules.Form 1[Rules 8 (1), 8 (5)]Social Background ReportFIR/ DD No. .............................................U/ Sections ..............................................Police Station ..............................................Date & Time .............................................Name of I.O. ..............................................Name of CWPO ...............................................
