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Karnataka HC Removes Unqualified Persons Appointed to State Selection Committee - (01 Oct 2021)

CIVIL

Karnataka High Court has set aside the appointment of two members of the Karnataka State Selection Committee on the grounds that they did not have the requisite qualification prescribed under the Juvenile Justice(Care and Protection of Children) Act, 2015 and the Rules made thereunder.

Tags : KARNATAKA HIGH COURT   REMOVAL OF UNQUALIFIED PERSONS  

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