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

State of Jammu-Kashmir - Subsection

Section 24(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)With a view to ensure continuity on completion of the tenure of the Chairperson and Members of the Committee, the Government shall. before the expiry of their respective terms, appoint new Chairperson and members as per recommendation of the Selection-cum-Oversight Committee.