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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(3)The Selection Committee, while selecting the Chairperson and Members of the Committee, shall ensure that none of them are from any voluntary organization running specialized adoption agency or child care institution or Child line.