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

State of Tamilnadu - Subsection

Section 22(xviii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xviii)The Committee shall prepare and maintain a list of experts, reputed institutions in the field of law, psychology, counselling and guidance, psychiatry and an empanelled list of language interpreters who are willing to provide such services. The list shall be prepared in consultation with the probation officer and District Child Protection Officer of the district concerned;