Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(6)The parent or guardian shall arrange to escort the juvenile or child from and to the institution and bear the travelling expenses, whereas, in exceptional cases or during an emergency, the Superintendent may arrange to escort the juvenile or child to the place of the family and back.