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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)All functionaries under the Act shall be deemed to be public servants, and hence be legally accountable for the performance of the duties assigned to them Further all voluntary organizations, social workers and other volunteering under this Act shall be accountable to the competent authorities and the Inspection Committees/Social Audit.