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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(4) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)The Government shall appoint Chairperson and members to the Committee, only from the list of persons in order of preference as recommended by the selection committee and no person shall be eligible for appointment unless he is recommended by the selection committee;