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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2) in Haryana Children Rules, 1974

(2)The committee shall consist of such number of official and non-official members, not exceeding seven, as the Government may appoint from time to time. The non-official members may include experienced social welfare workers, particularly women social welfare workers in the field of child welfare.