Section 88(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

[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 & Employment	Member
Secretary Cottage & Small Scale Industries	Member
Secretary Technical Education	Member
Secretary Industries	Member
Secretary Finance	Member
Director General of Police	Member
A representative of UNICEF	Member
An Industrialist	Member
A Journalist	Member
A representative of Press Council	Member
TwoSocial Workers/representatives of Voluntary OrganisationsCommissioner/Director Social Welfare Member	Member, Secretary

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