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[Cites 0, Cited by 0] [Section 56(8)] [Section 56] [Entire Act]

State of Bihar - Subsection

Section 56(8)(c) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(c)The quorum for conducting the emergency meetings shall be five members, including two members of Children's Committees, Chairperson of the Management Committee, Member of Child Welfare Committee or the Board as the case may be and the Superintendent of the institution.