Section 3(1)(b) in Bihar Commission for Protection of Child Right Rules, 2010

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State of Bihar - Subsection

Section 3(1)(b) in Bihar Commission for Protection of Child Right Rules, 2010

(b)Six Members, out of which at least two shall be women, to be appointed by the State Government from amongst persons of eminence, ability, integrity, standing and experience, from the following fields;

(I)Education;

(II)Child health, care, welfare, child development,

(III)Juvenile justice or care of neglected or marginalized children or children with disabilities;

(IV)Elimination of child labour or children in distress;

(V)Child psychology or sociology, and

(VI)Laws relating to children.

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State of Bihar - Subsection

Section 3(1)(b) in Bihar Commission for Protection of Child Right Rules, 2010