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 21] [Entire Act]

State of Bihar - Subsection

Section 21(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(4)The State Government shall provide for such training and orientation in child psychology, child welfare, child rights, socialization and rehabilitation, national and international standards for child protection or juvenile justice and the relevant legal system to the Chairperson and all the members of the Committee as it considers necessary.