Section 3(2)(b) in The Commissions For Protection Of Child Rights Act, 2005

[Cites 0, Cited by 2] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Commissions For Protection Of Child Rights Act, 2005

(b)six Members, out of which at least two shall be women, from the following fields, to be appointed by the Central Government from amongst persons of eminence, ability, integrity, standing and experience in,-

(i)education;

(ii)child health, care, welfare or child development;

(iii)juvenile justice or care of neglected or marginalized children or children with disabilities;

(iv)elimination of child labour or children in distress;

(v)child psychology or sociology; and

(vi)laws relating to children.

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Union of India - Subsection

Section 3(2)(b) in The Commissions For Protection Of Child Rights Act, 2005