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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(c) in Adoption Regulations, 2017

(c)The State Adoption Resource Agency shall be headed by Principal Secretary or Secretary of the department of the State Government dealing with adoption and the Governing Body of the agency shall have following members:-
(i)Director of the department of the State Government dealing with adoption who shall be the Member Secretary;
(ii)Director of the Department of Health or Hospital Administration of the State Government;
(iii)Chairperson of a Child Welfare Committee;
(iv)representative of a Specialized Adoption Agency;
(v)one member from the civil society involved in child welfare and protection for at least ten years;
(vi)one member from the State Legal Services Authority.