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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(3)The State Government shall ensure to facilitate the optimum usage of community resources to ensure child protection. To monitor and evaluate child protection there shall be an Ethic Committee consisting of the following persons :-
(1) District Collector Chairperson
(2) Superintendent/Commissioner of Police Member
(3) Vice-Chancellor, Principal or Professor or Reader of anacademic institution specialized in Psychology, Criminology,Social Work, Home Sciences, Rural Development etc. Two Members
(4) Media personnel Two Members
(5) Non-Governmental Organisations Three Members
(6) Corporate personnel Three Members
(7) Joint Director/Deputy Director, Panchayat and Social Welfare Members