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

State of Bihar - Subsection

Section 91(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(4)The State Government shall constitute District Advisory Board consisting of;
(a)The District Magistrate-Chairperson,
(b)Civil Surgeon- Member,
(c)District Superintendent of Education- Member,
(d)Head of the District Child Protection Unit-Convener
(e)Two representatives from NGOs.