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State of Rajasthan - Section

Section 50 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

50. Honorary/Voluntary Probation Officers.

- To argument the existing probation service, honorary or voluntary probation officers may be appointed from the voluntary organisations and social workers found fit for the purpose by the competent authority and their probation services may also be co-opted into the implementation machinery by the orders of the competent authority.