Section 55 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
55. Training of personnel. [Section 68(2)(xviii)].
(1)Training to personnel of each category of staff in keeping with their statutory responsibilities and specific job requirements shall be provided by the State Government.(2)The training programme shall include -(a)orientation and training of the newly-recruited staff;(b)refresher training courses for every staff member atleast once in every five years; and(c)conferences, seminars, workshops, along with the various components or functionaries of the Juvenile Justice System and the State Government at various levels of the personnel organisation.
