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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(6) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(6)The social worker to be appointed as a Member of the Board shall be a person who has been actively engaged in planning, implementing and administering health, education or other welfare activities pertaining to children for at least seven years.