Section 51(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

[Cites 0, Cited by 0] [Section 51] [Entire Act]

(2)The State Advisory Board set up under Section 62 of the Act shall consist the following:

(a) Minister in charge of Juvenile JusticeServices	... Chairman
(b) Secretary in charge of Juvenile JusticeServices	... Member
(c) Secretary, Education	... Member
(d) Secretary, Health	...Member
(e) Secretary, Home	... Member
(f) Secretary, Labour and Employment	.... Member
(g) Secretary, Technical Education	.... Member
(h) Secretary, Finance	.... Member
(i) An Industrialist	... Member
(j) A Journalist	... Member
(k) A Representative of the Bank	... Member
(l) Two Social Workers/Representatives ofVoluntary Organisations	... Member
(m) Director/Commissioner in charge of JuvenileJustice Services	... Member/Secretary

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