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[Cites 0, Cited by 0] [Section 55(8)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(8)(c) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(c)The quorum for conducting the emergency meetings shall be five members, including two members of Children's Committees, Chairperson of the Management Committee, Member of Committee or the Board, as the case may be, and the Officer-in-Charge of the institution.