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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The Officer-in-Charge of the institutions shall be the controlling authority in so far as the administration activities pertaining to the institution as a whole. All the staff in the institution are his subordinates for the purpose of administration.