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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The National Commission For Protection Of Child Rights Rules, 2006

(3)The Chairperson shall obtain prior approval of the Central Government in matters of creation of posts, revision of pay scales, procurement of vehicles, re-appropriation of funds from the head to another, permitting any officer of the Commission to participate in Seminars, conferences or training programmes abroad and such other matters determined by the Central Government, by order.