Section 89 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
89. Disqualification for officer-in-charge, Probation officer or Child Welfare officer or case-worker, house father or house mother and other care givers and staff.
(1)The officer-in-charge, Probation officer or Child Welfare officer or Case-Worker, house father or house mother and other care givers and staff shall not employ a juvenile or child under their supervision or care and protection for their own purposes or take any private service from them.(2)Any report of physical, sexual or emotional abuse of a juvenile or a child in an institution or outside, by a care giver, shall hold them liable for disqualification after due inquiry.
