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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act] State of Assam - Subsection Section 30(2)(b) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976 (b)The Senior Magistrate of the Children's Court having jurisdiction over the area where the institution is situated.