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[Cites 0, Cited by 0] [Section 88(6)] [Section 88] [Entire Act]

State of Jharkhand - Subsection

Section 88(6)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)regular performance appraisals of the Member carried out by the District Judge or District Magistrate quarterly as per a specified format, a copy of which shall be made available to the Chairperson and Members of the Selection Committee by the Member Secretary;