Section 11(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

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State of Uttar Pradesh - Subsection

Section 11(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(2)For the purpose of sub-rule (1), a Monitoring and Evaluation Committee shall be constituted in each institution consisting of the following personnel, namely:-

Superintendent	...	Chairperson
Child Welfare Officer/Psychologist	...	Member-Secretary
Medical Officer	...	Member
Workshop Supervisor/Instructor in Vocation	...	Member
Teacher	...	Member

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State of Uttar Pradesh - Subsection

Section 11(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004