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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)The Committee shall hold its sittings in the premises of a children's home or, at a place in proximity to the children's home or at a suitable premises in any child care institution run under the Act for children in need of care and protection. The Committee shall normally hold its sitting for twenty days in a month from Monday to Friday between 11.00 a.m. and 4.00 p.m. The Chairperson, may extend the time of the sitting or may reschedule the day and time of sitting for any important business to transact;