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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(8)The quorum for conducting emergency meetings shall be five members, including two members of Children's Committees, Chairperson of the Management Committee, Member of the Board or the Committee, as the case may be, and the Person-in-charge of the Child Care Institution.