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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(4)The Selection Committee shall take into consideration the panel of names recommended by the District Magistrate while considering the selection of social workers for the Board and shall prepare a panel of names for each Board including a panel of names to fill in vacancies, which may arise during the tenure of the Board.