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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(4) in Haryana Children Rules, 1974

(4)It shall be the duty of the manager -
(a)to enquire into and see that the arrangements in the institution are completed in all respects;
(b)to examine the manner, admission and disposal of registers and any other connected records;
(c)to bring any special case to the notice of the Chief Child Welfare Officer;
(d)to carry out any other duties which may be assigned by the Government.