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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(5)The Chairperson and Members may resign at any time by giving one month's notice in writing or may be removed from office as provided in sub-Section (4) of Section 29 of the Act.