Section 28 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
28. Guidelines for prevention of sexual abuse of children.
- The State Government, the Juvenile Justice Board, the Child Welfare Committee, the other competent authorities and agencies shall, in the best interest of children, ensure that every person, school or such other educational institutions abide by the guidelines issued by the Central Government and State Government from time to time for prevention of sexual abuse of children.
