Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)Inspection shall be carried out by the Chief Judicial Magistrate or Chief Metropolitan Magistrate, as the case may be, in relation to the functioning of Juvenile Justice Boards. Similarly, inspection shall also be carried out by the District Magistrate in relation to the functioning of Child Welfare Committees.