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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Chattisgarh - Subsection

Section 72(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(4)To augment the existing probation service, Probation Officers may be appointed from the voluntary organization and social workers found fit for the purpose by the Competent Authority. Similarly honorary and voluntary probation services may also be co-opted into implementation machinery by the orders of the Competent Authority.