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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(11) in Bihar Commission for Protection of Child Right Rules, 2010

(11)Take up all such matters with the Department of Social Welfare for release of grants, creation of posts, revision of scales, procurement of vehicles, appointment of staff, laying of annual and audit reports in the Legislature, re-appointment of funds, residential accommodation, permitting any officer of the Commission for deputation abroad and any other matter requiring approval of the state Government.