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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(2)(iv) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(iv)The screening of the applications and verifications of the credentials of the applicants for the selection of social members of the Juvenile Justice Board, Child Welfare Committee, District Advisory Board and Inspection Committee as per the criteria laid down in the Act and these rules by a three-member Screening Committee comprising of District Magistrate, an senior officer representing Education or Health Department and Assistant Director Child Protection of the District Child Protection Unit. The member Secretary of the Screening Committee will be Assistant Director Child Protection of the District Child Protection Unit of the concerned district. The District Child Protection Unit will send all such applications with the remarks of the Screening Committee.