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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in The Orissa (State) Council for Child Welfare Rules, 1996

(1)A chairperson shall be nominated by the Government for a term of three years ordinarily from amongst the nominated social workers having experience in the field of Child Welfare provided that the Office of the Chairpersons may also be held by the Ministers/Minister of State, Women & Child Development, Orissa ex officio.