Section 89(3) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

[Cites 0, Cited by 0] [Section 89] [Entire Act]

(3)The following categories of personnel shall have to undergo training for minimum period of fifteen days, namely:-

S. No.	Personnel
1.	Staff of Children's Court and Principal Magistrates ofJuvenile Justice Boards
2.	Members of Juvenile Justice Boards
3.	Chairpersons and Members of Child Welfare Committees
4.	Child Welfare Police Officers and other police officers ofSpecial Juvenile Police Units
5.	Programme Managers and Programme Officers of State ChildProtection Societies and State Adoption Resource Agency
6.	Staff of State Adoption Resource Agency
7.	Legal-cum-Probation Officers under District Child ProtectionUnits and Probation Officers in Child Care Institutions
8.	Staff of District Child Protection Units and State ChildProtection Society
9.	Persons-in-charge of Child Care Institutions (including OpenShelters)

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