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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(3) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(3)The social worker members shall not be less than thirty five years of age and not more than sixty years of age at the time of appointment and shall have a degree with at least seven years of experience of working with children in the field of education, health, protection or welfare activities, or should be a practicing professional with a degree in child psychology or psychiatry or sociology or in the field of law.