Section 65 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
65. Training of Personnel.
(1)The State Government or the Officer-in-charge shall provide for training of each category of staff, in keeping with their statutory responsibilities and specific job requirements.(2)The training programme shall include,-(a)Orientation and training of newly recruited staff;(b)Refresher training courses for every staff member at least once in every two years; and(c)Staff conferences, seminars, workshops along with the various components or functionaries of the juvenile justice system and the State Government at various levels of the personnel organisation.
