Section 27(3)(b) in The Right of Children to Free and Compulsory Education Rules, 2010

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3)(b) in The Right of Children to Free and Compulsory Education Rules, 2010

(b)two members, of 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 marginalized children or children with disabilities;

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

(v)child psychology or sociology; or

(vi)legal profession.

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Union of India - Subsection

Section 27(3)(b) in The Right of Children to Free and Compulsory Education Rules, 2010