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

State of Andhra Pradesh - Subsection

Section 38(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)The Working Committee in respect of the Institutions in the city of Hyderabad shall consist of the following:
S.No. Name and Address Designation
1.2.3.4.5.6.7.8.9. Commissioner,Juvenile Welfare, Correction Services & Welfare of StreetChildrenJoint Director/DeputyDirector of Correctional Services (Admin) O/o the CommissionerJWCS & WSCNGO Participants inthe Co-managementCommissioner ofEducation/his representativeDeputy Director ofCorrectional Services (Pig.) O/o the Commissioner JWCS & WSCUNICEF, ProgrammeOfficerCommissioner ofSocial Welfare or his representativeThe Superintendentsof the concerned HomesAny other persons as a special invitees to benominated by Commissioner, JWCS ChairpersonConvenorMembersMemberMemberMemberMemberMembersSpecial invitees
The Working Committee will meet quarterly, by rotation, in different regions. The Superintendents and the concerned NGOs of the region shall attend the quarterly meetings as members.