Section 24(2)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

(b)two members, or whom at least one shall be a woman, from the following areas, from amongst persons of eminence, ability, integrity, standing and experience in-

(i)education;

(ii)child health care and child development;

(iii)juvenile justice or care of neglected or marginalised children or children with disability;

(iv)elimination of child labour or working with children in distress;

(v)child psychology or sociology; or

(vi)educational or administrative management.

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State of Uttar Pradesh - Subsection

Section 24(2)(b) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011