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State of Maharashtra - Section

Section 81 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

81. Social Auditing.

- The State Government shall monitor and evaluate the functioning of the Homes annually with the help of leading organizations working with the children, besides Autonomous bodies like National Institute of Public-Cooperation and Child Development, Indian Social Institute, Child-line India Foundation, National Institute of Social Defence, Tata Institute of Social Sciences, Nirmala Niketan, Shrimati Nathibai Damodar Thakercey, Central and State level Social Welfare Boards, Department of Criminology, Psychology , Sociology, Law of recognised universities etc.