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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(3) in The Juvenile Justice (Punjab) Rules, 1987

(3)For the management and administration of the fund, the State Government/Administrator shall constitute a Board of Management consisting of the following members namely :-
(i) Minister-in-charge of Juvenile Justice Services Chairman
(ii) Secretary-in-charge of the Department dealing with theJuvenile Justice Services Member
(iii) Secretary, Department of Finance Member
(iv) Three non-official members to be appointed by the StateGovernment/Administrator Members
(v) Director of the Department dealing with the JuvenileJustice Services Secretary-Treasurer