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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(5) in Gujarat State Commission for Protection of Child Rights Rules, 2014

(5)The Chairperson, subject to the prior approval of the State Government, shall have powers to engage any person or persons as consultant or for consultation for a specific purpose, for a specific period as per the terms and conditions agreed to in advance.