Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(29) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(29)Inspection and Evaluation of the Committee : The inspection and evaluation of the working of the Committee shall be done on a Quarterly basis by the Commissioner Women and Child Development. The report of the evaluation shall be submitted to the Government.