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State of Tamilnadu - Section

Section 7 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

7. Training of Principal Magistrate and social worker members.

- All the members including the Principal Magistrate, shall be given training or orientation on child psychology, child right, child welfare, care, protection, rehabilitation, legal provisions, justice for children and in writing judgements for cases determined by the Board for a period of not less than two days within a period of sixty days after their assuming office by the Judicial Academy or by the Directorate of Social Defence or any other appropriate institution.