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 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(9) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(9)The services of officer-in-charge, Child Welfare officer, Social Worker shall be provided for the proper care, protection, development, rehabilitation and reintegration needs of children in shelter homes.