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 65] [Entire Act]

Union of India - Subsection

Section 65(9) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(9)A quarterly follow-up report shall be submitted to the Board or Committee by the concerned Child Welfare Officer or Probation Officer or non-governmental organisa-tion for a period of two years with a copy to the Officer-in-Charge of the institution from where the juvenile or child is restored.