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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jharkhand - Subsection

Section 26(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The staff of the Child Care Institution shall be subject to control and overall supervision of the Person-in-charge who by order, shall determine their specific duties and responsibilities in keeping with the statutory requirements of the Act and these rules.