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State of Assam - Section

Section 27 in The Assam Children Rules, 1976

27. Inspection of a place of safety.

(1)Any place of safety in which a child is detained shall be open to inspection by the District Magistrate or any Magistrate deputed by the District Magistrate. In all areas, places of safety shall be open to inspection by the Chief Inspector and his inspecting staff.
(2)The occupier or Manager of such place of safety shall give every facility to the Probation Officer who visits the child for the purpose of making inquiries into his case.