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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The District and Sessions Judge shall also be the Vigilance Officer for the purpose of entertaining any allegations or complaints if any, made on the activities of Juvenile Justice Board or against the Principal Magistrate, social worker members and other staff of the Board.