Section 88(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

[Cites 0, Cited by 0] [Section 88] [Entire Act]

(1)The State Government shall constitute an Advisory Board as required under Section 62 of the Act, consisting of the following :

Minister, Social Welfare	Chairman
Secretary, Social Welfare	Member
Secretary, Education	Member
Secretary, Health	Member
Secretary, Home	Member
Secretary, Law/Judicial	Member
Secretary, Labour and Employment	Member
Secretary, Collage and Small Scale Industries	Member
Secretary, Technical Education	Member
Secretary, Industries	Member
Secretary, Finance	Member
Director General Police	Member
A representative of UNICEF	Member
An Industrialist	Member
A Journalist	Member
A representative of Press Council	Member
Two Social Workers/representatives of Voluntary Organisations	Member
Commissioner/Director, Social Welfare	Member-Secretary

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