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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(2)The Juvenile Police Unit at the district level shall function under a Juvenile Police Officer (of the rank of Inspector of Police) and two paid social workers of whom one shall be a woman and another preferably child expert or having relevant experience.