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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(xi) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xi)the Child Welfare Officer of any child care institution shall authorise and delegate any responsible staff for all interaction and meetings between the institution and other authorities such as Committee, Board, District Administration or others.