Section 69(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

[Cites 0, Cited by 0] [Section 69] [Entire Act]

(2)The Monitoring and Evaluation Committee shall be constituted in each institution consisting of the following functionaries,-

Officer-in-Charge/Superintendent	Chairperson
Probation Officer/Psychologist	Member/Secretary
Medical Officer	Member
House Master/Matron	Member
Instructor/Vocational Teacher	Member
Counselor if any	Member
Representative of the children residing in the institution	Member
Representative of Neighbourhood Committee if any	Member

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