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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)The social worker to be appointed as a member of the Board shall be a person not less than 35 years of age, who has a graduate degree in social work, health, education, psychology, child development or any other social science discipline, preference will be given to post graduate degree holder and has been actively involved and engaged in planning, implementing and administering measures relating to child welfare for at least seven years.