Section 90 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
90. Training of Personnel.
(1)The State Government or the Officer-in-charge, in collaboration with reputed organisations 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
