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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(xviii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xviii)"Social worker" means a person with post graduate degree in Social Work or Sociology or Psychology or Child Development or a graduate with minimum seven years of experience in child education and development or protection issues, who is engaged by a Child Care Institution or authorised by District Child Protection Unit or State Child Protection Society or State Adoption Resource Agency or Central Adoption Resource Authority for preparing social investigation report or individual care plan of the child, child study report, home study report of prospective adoptive parent or foster parents, rendering post-adoption services, and performing any other functions as assigned to such person under the Act or these rules;