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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)Every institution mentioned here in above or in the Act shall consist of Officer Incharge, Probation Officer (in case of Observation Home or Special Home), Case Workers (in case of children's home or shelter home or after care organization). Child Welfare Officers, Counsellor, Educator, Vocational Training Instructor, Medical Staff, Clerical Staff, Care Takers, storekeeper, cook, helper, washerman, safaikaramchari, driver, security staff, gardener as required.