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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Bihar - Subsection

Section 90(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(5)In making appointment of members of the Board or Committee, the Selection Committee shall take into consideration the applications received in this regard in response to a public advertisement to this effect by the District or State Child Protection Unit or the State Government.