Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2)(d) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(d)The Superintendent of the institution other than a shelter home or drop-in-centre shall hold an inquiry about such escape and send his report to the Board or Committee and the authorities concerned and the report shall be placed before the Management Committee set up under Rule 62 of these rules in the next meeting for review.