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State of Madhya Pradesh - Section

Section 6 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

6. Term of the Member of the Board.

- The term of the member of the Board shall be five years from the date of his appointment provided that a social worker member of the Board shall be eligible for appointment for a maximum of two terms one shall not be more than 65 years of age.