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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(2)The Selection Committee shall take into consideration the panel of names recommended by the District Child Protection Unit. For any State level Committee or Board, the State Child Protection Unit shall recommend the names to the Selection Committee. The Selection Committee may prescribe the manner for processing application for selection including a personal interview with the short-listed applications.