Section 31(2)(b) in Right of Children to Free and Compulsory Education Rules, 2012

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2)(b) in Right of Children to Free and Compulsory Education Rules, 2012

(b)Two Members, of whom at least one shall be a woman, from amongst persons of eminence, ability, integrity, standing, and experience in the following field of, -

(i)education;

(ii)child health care and child development;

(iii)juvenile justice or care of neglected or marginalized children or children with disabilities;

(iv)elimination of child labour or working with children in distress.

(v)child psychology or sociology; or

(vi)legal profession.

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State of Gujarat - Subsection

Section 31(2)(b) in Right of Children to Free and Compulsory Education Rules, 2012