Section 8(2) in The Orissa (State) Council for Child Welfare Rules, 1996

[Cites 0, Cited by 0] [Section 8] [Entire Act]

(2)The General Council shall comprise the following members, namely :-

(a)	Chairperson	..	Chairperson
(b)	Secretary, Government of India, Department of Women and ChildDevelopment (or his representative not below the rank of JointSecretary, Government of India)	..	Member
(c)	6 Eminent experts and social workers in the field of ChildWelfare [2 each to be nominated by the Chairperson from eachRevenue Division for a term of three(3) years]	..	Do.
(d)	Secretary to Governor, Orissa	..	Member
(e)	Divisional Commissioners	..	Do.
(f)	Secretaries to Government of Orissa, Department of H. & F.W., Orissa, Department of School and Mass Education, Departmentof Labour & Employment Department of I. & P. R.	..	Do.
(g)	Secretary-General, Indian Council for Child Welfare	..	Do.
(h)	Secretary, Indian Red Cross Society, State Branch	..	Do.
(i)	Chairperson, State Social Welfare,Advisory Board	..	Do.
(j)	Director, Social Welfare	..	Do.
(k)	Director, Elementary Education	..	Do.
(l)	Director, Health Services, Orissa	..	Do.
(m)	Chief of UNICEF, Bhubaneswar Office	..	Do.
(n)	Member-Director	..	Do.
(o)	Member-Secretary	..	Member-Secretary

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