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[Section 51]
[Entire Act]
State of Punjab - Subsection
Section 51(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
| (a) District Child Protection Officer (District ChildProtection Unit); | Chairperson |
| (b) Officer-in-charge | Member-Secretary |
| (c) Probation Officer or Child Welfare Officer or Case Worker; | Member |
| (d) Psychologist or Counselor; | Member |
| (e) Workshop Supervisor or Instructor in Vocation | Member |
| (f) Teacher; | Member |
| (g) Social Worker | Member |
| (h) Member of Juvenile Justice Board or Child WelfareCommittee; and | Member |
| (i) A juvenile or child representative from each of theChildren’s Committees (on a monthly rotation basis toensure representation of juveniles or children from all agegroups) | Member |