Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(5) in The Juvenile Justice (Punjab) Rules, 1987

(5)The decision to withdraw or to restore the certificate, or recognition of the institution may be taken on the basis of a thorough investigation by a specially constituted committee including among its members a representative of a voluntary institution or organisation other than the one under consideration.