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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)The State Government shall appoint a Special Juvenile Police Unit at the District level within four months of the notification of these rules and the unit shall consist of a juvenile or child welfare officer of the rank of Police Inspector and two paid social workers having experience of working in the field of child welfare, of whom one shall be a woman.