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 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(2)The temporary foster care shall be carried out by the Probation Officer/case worker/social worker, as the case may be under the supervision of the Competent Authority. The total period of temporary foster care shall not exceed five years.