Section 49 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
49. Special Juvenile Police Unit and Juvenile or the Child Welfare Officer. [Sections 63 and 68(2)(xviii)].
(1)The State Government shall appoint Special Juvenile Police Unit at the district and a Juvenile or a Child Welfare Officer shall be designated in term of section 63 of the Act, at the level of police station.(2)The Special Juvenile Police Unit at the district level staff 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.(3)The Special Juvenile Police Unit at other places shall be aided by two or more honorary social workers.(4)The Special Juvenile Police Units shall be assisted by recognized voluntary organizations, who will help them in identifying juveniles and helping the juveniles or children under the Act.
