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] [Entire Act]

State of Haryana - Section

Section 22 in Haryana Children Rules, 1974

22. Power and duties of Chief Child Welfare Officer. Section 67(2)(h).

(1)The Chief Child Welfare Officer may visit any institution at any time, hear complaints of the children and make suggestions to the Superintendent thereof.
(2)The Chief Child Welfare Officer shall superintend and control the working of the Act and the rules. He shall have general control over the staff in the institutions established under the Act.