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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)A person to be selected as a Chairperson or Member of the Child Welfare Committee shall have either of the following qualifications, in addition to a minimum of seven years experience in their respective field,- namely:-
(i)a person with post graduate degree in social work, psychology, child development, education, sociology, law, criminology:
Provided that if a person possessing the afore said qualification is not available, a person with at least a graduate degree in any of the social science disciplines, may be considered for appointment; or
(ii)a teacher, doctor or a social worker who has been involved in work concerning the children.