Section 76 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
76. Honorary or Voluntary Welfare Officers and Probation Officers.
- To augment the existing probation service, honorary or voluntary welfare officers and probation officers may be appointed from the voluntary organization and social workers found fit for the purpose by the competent authority and their services may also be co-opted into the implementation machinery by the orders of the competent authority.
