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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(4)(m) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(m)In the event of custodial rape or sexual abuse, the auction to be taken shall be as follows :-
(i)in case any resident makes complaint, or occurrence of such nature comes to the knowledge of the Superintendent, a report shall be placed before the committee, who in turn, shall order for special investigation.
(ii)The committee shall direct the local police station to register case against the person found guilty under the relevant provisions of the Indian Penal Code.
(iii)The Special Juvenile Police Unit shall take due cognizance of such occurrences and conduct necessary investigations permissible under law.