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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(10) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(10)If the Selection-cum-Oversight Committee agrees with the findings of the inquiry officer, it shall make recommendations for suitable action to be taken against the Member of the Board or Chairperson or Member of the Committee as the case may be to the Government.