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[Cites 0, Cited by 4] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(4)No person shall be appointed as a member of the Committee unless such person has been actively involved in health, education or welfare activities pertaining to children for atleast seven years or is a practicing professional with a degree in child psychology or psychiatry or law or social work or sociology or human development.