Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(1) in The Juvenile Justice (Punjab) Rules, 1987

(1)The State Government/Administrator shall provide for the appointment of staff for the supervision, control and development of services under the Act including Director/Deputy Director, Chief Inspector/Inspectors/Assistant Inspectors, Research/Statistical Officers, Accounts/Audit Officers and ministerial staff as per requirement.