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[Cites 0, Cited by 0] [Section 51(8)] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(8)(c) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)the quorum for conducting the emergency meetings shall be five members, including two members of Children’s Committees, Chairperson of the Management Committee, Member of Committee or the Board as the case may be and the Officer-in-charge of the institution;