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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Jharkhand - Subsection

Section 60(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)Where a person has been dismissed from service or debarred from working directly with children or is convicted of an offence of subjecting a child to corporal punishment under sub-section (2) of section 82 of the Act, he shall stand disqualified from any further appointment under the Act and the rules.