 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Commissions for Protection of Child Rights Act, 2005 24. Application of certain provisions relating to National Commission for Protection of Child Rights to State Commissions.- The provisions of sections 7, 8, 9, 10, sub-section (1) of section 13 and sections 14 and 15 shall apply to a State Commission and shall have effect, subject to the following modifications, namely:- a. references to "Commission" shall be construed as references to "State Commission"; b. references to "Central Government" shall be construed as references to "State Government"; and c. references to "Member-Secretary" shall be construed as references to "Secretary".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back