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[Cites 0, Cited by 6] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(3)No Magistrate shall be appointed as a member of the Board unless he has special knowledge or training in child psychology or child welfare and no social worker shall be appointed as a member of the Board unless he has been actively involved in health, education, or welfare activities pertaining to children for atleast seven years.