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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Chattisgarh - Subsection

Section 82(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)The Director/Commissioner Social Welfare Department and any other Officer authorised by him shall inspect such organization. The programme development monitoring and evaluation cell. The District Advisory Committee, Local Government Authority shall inspect, monitor and evaluate the institutional and non-institutional programmes on Juvenile Justice Administration.