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State of Punjab - Section

Section 82 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

82. Selection Committee and its composition.

- There shall be constituted a Selection Committee by notification in the official gazette, for a period of five years, which shall consist of the following members, namely:-
(a)Principal Secretary or Secretary to Government of Punjab, Department of Social Security and Women and Child Development - Chairperson;
(b)Director of the Social Security and Women and Child Development - Member Secretary;
(c)two representatives from the reputed Non-Governmental organization, working in the area of child welfare -Members;
(d)two representatives from academic bodies concerned with social work, psychology, sociology, child development, education, law, criminology, who have experience of working on children’s issues -Members; and
(e)One representative from the State Commission for Protection of Child Rights -Member