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 17] [Entire Act]

State of Punjab - Subsection

Section 17(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)With a view to ensuring continuity on completion of the tenure of a such Committee, the State Government shall constitute a new Child Welfare Committee before the expiry of the term of the existing Committee, and the said Committee shall handover all records and information to the newly constituted Committee.