Section 42(3)(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(3)(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(b)Case Committee. - (i) The Committee shall nominate one of its members on the Case Committee of the institution. Other members of the Case Committee will be as follows:-

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State of Rajasthan - Subsection

Section 42(3)(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970