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

State of Bihar - Subsection

Section 3(4) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(4)The two social workers, of whom at least one shall be a woman, shall be appointed by the State Government on the recommendation of the Selection Committee set up under sub-rule (2) of Rule 24 of these Rules.