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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(1) in Haryana Children Rules, 1974

(1)The following acts are forbidden in the institutions, namely :-
(a)quarrelling with any other child;
(b)an assault or use of criminal force;
(c)use of insulting, absence or threatening language;
(d)immoral or indecent or disorderly behaviour;
(e)disabling himself for work;
(f)damage to the property of institution;
(g)interference in the management of institution.
(h)receiving, possessing or transferring any prohibited articles;
(i)conspiring to escape or to assist in escaping;
(j)answering untruthfully any question put by an officer of institution or a visitor;
(k)refusing to eat food or destroying food;