Section 58 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
58. Deployment of existing staff.
- The State Government shall re-designate and deploy the existing staff sanctioned at the Headquarter and Field level to supervise, control and ensure effective implementation of the Act and scheme, so however the officers and staff appointed for an institution shall not be attracted or deployed elsewhere under any circumstances. However, they shall be liable to transfer outside district after five years of posting under the orders of director. Government in special circumstances may extend the period of posting in a District up to seven years and no more.
