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State of Haryana - Section

Section 50 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

50. Honorary/Voluntary Probation Officers. [Section 68(2)(xviii)].

- To augment existing probation service, honorary or voluntary probation officers may be appointed from the voluntary organization and social workers found fit for the purpose by the competent authority and their probation services may also be co-opted into the implementation machinery by the orders of the competent authority.