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State of Madhya Pradesh - Section

Section 76 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

76. Training of functionaries.

- The Directorate of Panchayat and Social Welfare shall provide for training of functionaries of each of category of staff in keeping with their statutory' responsibilities and specific jobs requirements.The training programme shall include :-
(a)Orientation and Training of the newly-recruited staff;
(b)Refresher training courses for every staff member at least one in three years;
(c)Staff conferences, seminars, workshops, along with the various components/functionaries of Juvenile Justice System, Government etc., at various levels of the functionaries organization.