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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(a) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)Magistrates with the necessary aptitude and special knowledge/ training in child psychology or child welfare shall be appointed as Principal Magistrates of the Juvenile Justice Boards by the State Government in Consultation with the High Court (b) In case, a Principal Magistrate with such special knowledge and training is not available, the State Government shall provide for suitable short-term training.