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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)the Officer-in-charge of an 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 in the next meeting for review.