Section 11(2) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

[Cites 0, Cited by 0] [Section 11] [Entire Act]

(2)For the above purpose, a monitoring and evaluation committee shall be constituted in each institution consisting of the following personnel:-

Officer-in-charge/Probation Officer	..	Chairperson
Child Welfare Officer/D.S.W.O.	..	Member-Secretary
Medical Officer	..	Member
Workshop Supervisor	..	Member
Instructor or Vocational Teacher	..	Member

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