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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(3) in The Assam Children Rules, 1976

(3)The Chief Inspector may on the application of parents recommended by the Superintendent of a School, Children's Home or fit person of institution grant vacation leave up to six weeks, excluding the days of journey at a time in a year to an inmate. Such leave may be recalled by him without giving any reasons therefor.