Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Patna HC Upholds State Rule Stipulating Atleast 2 Women Members in CWC - (19 Apr 2019)

CIVIL

Patna High Court has dismissed a challenge against Bihar Rule stipulating 2 women members in the Child Welfare Committees (CWC) and observed that Women, by their very nature and dispensation are adept at rearing up children and, therefore, the impugned rule cannot be faulted with.

Tags : PATNA HIGH COURT   CHILD WELFARE COMMITTEES (CWC)  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved