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] [Entire Act] State of Haryana - Section Section 30 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002 30. Social auditing. [Sections 36 and 68(2)(xviii)]. - The State Government shall monitor and evaluate the functioning of the children's home annually.
