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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(3)(iv) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(iv)does not fulfill the qualification and experience prescribed in the Act and the rules made thereunder, and in such a case the Selection Committee shall after due inquiry and on establishment of such fact, reject his application and recommend the name of the next person from the list of names prepared for filling the vacancies.