Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51(8)] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(8)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)in the event of a serious allegation or complaint against the Officer-in-Charge of the institution, he shall not take part in the emergency meeting and another available member of the Management Committee shall be included in his place; and