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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Chattisgarh - Subsection

Section 89(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)The State Government shall constitute a District Advisory Board which shall also perform the role of inspecting the programme and activities for the effective implementation of the Act.The District Advisory Board shall consist of the following :
1. Collector Chairperson
2. Superintendent of Police Member
3. Representative of Zila Panchayat Member
4. Chief Medical Officer Member
5. Deputy Director Education Member
6. Secretary Red Cross Member
7. Chairperson Rotary/Lions club Member
8. Two Social Workers Member
9. Two members of Neighbourhood Committee Member
10. Businessman Member
11. Two Donor Member
12. Deputy Director Panchayat & Social Welfare Member, Secretary
13. Superintendent of concerning Home Member