Section 48(1) in The Juvenile Justice (Punjab) Rules, 1987

[Cites 0, Cited by 0] [Section 48] [Entire Act]

(1)The State Government/Administrator shall set up an Advisory Board as required under Section 53 of the Act, consisting of the following:-

Minister in charge of Juvenile Justice Services	Chairman
Secretary in charge of Juvenile Justice Services	Member
Secretary, Education	Member
Secretary, Health	Member
Secretary, Home	Member
Secretary, Law/Judicial Department	Member
Secretary, Labour and Employment	Member
Secretary, Cottage and Small Scale Industries	Member
Secretary, Technical Education	Member
Secretary, Industries	Member
Secretary, Finance	Member
An Industrialist	Member
A Journalist	Member
A representative of the Bar	Member
Two Social Workers/representatives of voluntary organisations	Member
Director, incharge of Juvenile Justice Services	Member-Secretary

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