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[Section 89]
[Entire Act]
State of Jharkhand - Subsection
Section 89(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
| S. No. | Personnel |
| 1 | Staff of Children's Court and PrincipalMagistrates of Juvenile Justice Boards |
| 2 | Members of Juvenile Justice Boards |
| 3 | Chairpersons and Members of Child WelfareCommittees |
| 4 | Child Welfare Police Officers and other policeofficers of Special Juvenile Police Units |
| 5 | Programme Managers and Programme Officers ofState Child Protection Societies and State Adoption ResourceAgency |
| 6 | Staff of State Adoption Resource Agency |
| 7 | Legal-cum-Probation Officers under DistrictChild Protection Units and Probation Officers in Child CareInstitutions |
| 8 | Staff of District Child Protection Units andState Child Protection Society |
| 9 | Persons-in-charge of Child CareInstitutions(including Open Shelters) |