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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The transfer, promotion and posting of the designated Juvenile or Child Welfare Officers at the Police Station shall be within the Special Juvenile Police Units of other districts, unless there is an exceptional case of promotion not compatible with such arrangement. In such cases, other police officer must be designated and deputed in the unit so that there is no shortfall.