Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Haryana - Subsection Section 22(2) in Haryana Children Rules, 1974 (2)The Chief Child Welfare Officer shall superintend and control the working of the Act and the rules. He shall have general control over the staff in the institutions established under the Act.
