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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Maharashtra - Subsection

Section 83(8) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(8)In addition to the inspecting staff appointed under the Act, every Education Officer (Primary) of the Zilla Parishad shall also be an ex officio Inspector of the institutions set-up or certified under this Act within his local jurisdiction. He shall carry out purely educational inspection of the institutions whose educational curriculum is recognized to be in accordance with the curriculum approved by the Directorate of Education. He shall also carry out inspection of such institutions within his jurisdiction to confirm that the required recognition of the educational curriculum prescribed by the said Directorate is observed in the concerned home. He shall comply with such directions as the Competent Authority may consider it necessary to give him through the Director of Education and he shall submit inspection reports of the institutions of the Competent Authority through the Director of Education.