Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The Board shall submit a quarterly report in Form 12 about the pendency of the cases, visits to Homes etc. to the Chief Judicial Magistrate or Chief Metropolitan Magistrate; Deputy Commissioner, District Judge, High level Committee formed under Sec 16 (2) of the Act and High Court