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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(10)The security personnel to be engaged or appointed shall be adequately trained and oriented to deal with the children with sensitivity preferably ex-servicemen or retired paramilitary personnel or through Director General of Resettlement.