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State of Uttar Pradesh - Section

Section 42 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

42. Visitor's Book.

(1)A Visitor's Book shall be maintained, in every institution, in which the person visiting the home shall record the date of his visit with remarks or suggestions, which he may think proper.
(2)A 'gate entry register' shall be maintained in the institutions in which every person including inmates and staff make entry of date and time whether coming or leaving the institution.
(3)The Superintendent shall forward a copy of every such entry to the designated authority, and the local authority, with such remarks as he may desire to offer in explanation or otherwise; and thereupon, the designated authority shall issue such orders as he may consider necessary.