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

State of Jammu-Kashmir - Subsection

Section 10(2) in Jammu and Kashmir Juvenile Justice Rules, 2007

(2)For monitoring and evaluation, a committee of following personnel shall be constituted:-
Officer-in-Charge Chairperson
Juvenile Welfare Officer/Psychologist Member-Secretary
Medical Officer Member
Workshop Supervisor/Instructor in Vocation Member
Teacher Member