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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The District Collector may call for applications for appointment as Chairperson and member through a press release and official website of the Department of Social Defence. The applicants shall submit the application duly filled to the District Child Protection Officer of the district. The District Child Protection Officer shall scrutinise the applications and forward the eligible applications to the Chairperson of the Selection Committee within fifteen days from the last date prescribed for submission of application;