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State of Haryana - Section

Section 23 in Haryana Children Rules, 1974

23. Duties of inspecting staff. Section 67(2)(h).

- Any officer appointed by the Government in this behalf shall, during his inspection or visit to an institution or fit person give, every child committed or remanded to its care, an opportunity to make any complaint or application to him which such child may wish to make. Every such officer shall, at the conclusion of his inspection, note in the inspection book of the institution, the fact that he has inspected it on a particular date and also submit a detailed report of his inspection to the Chief Child Welfare Officer.