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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(5)Any person associated with a Child Care Institution should not have been convicted of an offense or have been involved in any immoral act or in act of child abuse or employment of child labour or in an offense involving moral turpitude or hold any office in any political party during his tenure.