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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)The Executive Committee shall consist of:
S.No. Name and Address Designation
1.2.3.4.5.6.7.8.9.10.11. Principal SecretaryWoman Development, Child Welfare and Disabled Welfare DepartmentCommissioner,Juvenile Welfare, Correctional Services and Welfare of StreetChildrenCommissioner ofEducationNGO participants inthe Co-management (Three per region, on rotation basis, to benominated by the Chairperson)The PrincipalMagistrates of the Board and the Chairpersons of the ChildWelfare CommitteeDeputy Director ofCorrectional Services (Admn.) O/o of the JWCS and WSCDeputy Director ofCorrectional Services (Pig.) O/o the Commissioner JWSC & WSCUNICEF, ProgrammeOfficerManaging Director,A.P. Co-operative Finance CorporationTwo nominees of theChair PersonsSuperintendents of the Institutions ChairpersonConvenorMemberMembersMembersMemberMemberMemberMemberMembersMembers