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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(3) in Haryana Children Rules, 1974

(3)The Chief Child Welfare Officer may on the application of parents recommended by the Superintendent of an institution or fit person grant vacation leave up to six weeks, excluding the days of journey at a time in a year to a child. Such leave may be cancelled by the Chief Child Welfare Officer by an order in writing and the child may be recalled by him without giving any reasons therefor.