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 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The after care placement shall be ordered by the Director of Social Defence on the request of the Officer-in-charge of the child care institution based on the report of the probation officer;