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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The Chairperson and members of the Committee shall be appointed by the State Government on the recommendation of the Selection Committee under rule 87 of these rules.