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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 90(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)In the event of sufficient number of candidates not being found suitable for appointment by the Selection-cum-Oversight Committee, the Government shall invite nominations through the Member-Secretary from members of civil society organizations and other qualified individuals and the Member-Secretary shall screen the said nominations and place the nominations which fulfill the basic eligibility requirements before the Selection-cum-Oversight Committee.