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 61] [Entire Act]

State of Punjab - Subsection

Section 61(9) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(9)A quarterly follow-up report shall be submitted to the Committee by the concerned Child Welfare Officer or Probation Officer or Non-Governmental organization for a period of two years with a copy to the officer-in-charge of the institution from where the juvenile or child is restored.