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State of Maharashtra - Section

Section 67 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

67. Honorary or voluntary Probation Officer.

- To augment the existing probation service, Honorary or voluntary Probation Officers may be appointed by the Competent Authority from the voluntary organisation and social workers found fit for the purpose and their probation services may also be co-opted into the implementation machinery by the orders of the Competent Authority.