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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(2) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(2)The Inspection Committee shall consist of a minimum of five members from the representatives of the State Government, local authority, Child Welfare Committee, Voluntary Organisations and Sr. Medical Experts as recommended by the Child Medical Officer and Social Workers as recommended by the Deputy Commissioners, concerned.