TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2019 [Price: Rs. 4.00 Paise.
No. 113] CHENNAI, THURSDAY, MARCH 7, 2019 Maasi 23, Vilambi, Thiruvalluvar Aandu-2050
Part II—Section 2 Notifi cations or Orders of interest to a Section of the public issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
[ 1 ]II-2 Ex. (113)—1
SOCIAL WELFARE AND NUTRITIOUS MEAL PROGRAMME DEPARTMENT
RECONSTITUTION OF JUVENILE JUSTICE BOARD CONSTITUTED IN CERTAIN DISTRICTS BY APPOINTING
PRINCIPAL MAGISTRATE AND TWO MEMBERS IN THE STATE OF TAMIL NADU UNDER THE JUVENILE
JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015 (CENTRAL ACT 2 OF 2016) AND THE TAMIL
NADU JUVENILE JUSTICE (CARE AND PROTECTION OF CHILDREN) RULES, 2017.
[G.O. (D) No. 59, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-1)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Ariyalur District as detailed below:-
1. Judicial Magistrate I, Ariyalur.
Principal Magistrate
2. Thiru.K.BALRAJ, Ganga Vadanganallur, Muthuservamadam (PO), Udayarpalayam(TK), Ariyalur - 612 903. Member
3. Tmt.R.MEENATCHI, West Street, Edayar(PO), Udayarpalayam (TK), Ariyalur - 621 804. Member
[G.O. (D) No. 60, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-2)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Chennai District as detailed below:-
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2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
1. XII Metropolitan Magistrate, Egmore.
Principal Magistrate
2. Dr.ROSELINE, No.14, Majestic Colony, Thirumangalam,
Anna Nagar,
Chennai - 600 040. Member
3. Tmt.J.LOGANAYAKI, Old No. 67, New No.26, West Namasivayapuram, Choolaimedu,
Chennai - 600 094. Member
[G.O. (D) No. 61, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-3)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Coimbatore District as detailed below:-
1. Judicial Magistrate - IV, Coimbatore.
Principal Magistrate
2. Thiru.P.SAMSON, No.3/54, Silver Jubilee Street, Sundarapuram (PO),
Coimbatore 641 024.
Member
3. Tmt.M.TAMILARASI, No.123, Nadar Street, Selvapuram South, Coimbatore - 641 026. Member
[G.O. (D) No. 62, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-4)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Cuddalore District as detailed below:-
1. Judicial Magistrate - III, Cuddalore.
Principal Magistrate
2. Tmt. K.GUNAVATHY No.16, Ram Nagar (Extn.), Kondur, Cuddalore - 607 006.
Member
3. Tmt. R.VIJAYA, No.4, Anaikuppam Road, Cuddalore - 607 001. Member
[G.O. (D) No. 63, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-5)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Dharmapuri District as detailed below:-
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3
1. Judicial Magistrate - I, Dharmapuri.
Principal Magistrate
2. Thiru.S.RAVI, Kuppankarai (PO) & Village Periyanahalli,(via), Palacode (TK), Dharmapuri - 635 205.
Member
3. Tmt.S.UMAMAHESWARI, Mitta Noolahalli (Village and post), Annasagaram Via,
Dharmapuri - 636 704.
Member
[G.O. (D) No. 64, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212 (h-6)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Dindigul District as detailed below:-
1. Judicial Magistrate - I, Dindigul District.
Principal Magistrate
2. Tmt.S.SARAVANALAKSHMI, No.2nd44. R.M. Colony, 2ndPhase, 8thCross, Dindigul - 624 001. Member
3. Tmt.V. MALARVIZHI RAVINDRAN, No.50, Plot No.H.48.
R.M. Colony,
Dindigul - 624 001.
Member
[G.O. (D) No. 65, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-7)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Erode District as detailed below:-
1. Judicial Magistrate - I, Erode.
Principal Magistrate
2. Tmt.K.AHILA No.78/50, Kothukarar Street, Veerappanchatram, Periyavalasu, Erode - 4.
Member
3. Tmt.D.PUNITHA, No.114, Lenin Street, Shastry Nagar, Erode - 2. Member
[G.O. (D) No. 66, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-8)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Kancheepuram District as detailed below:-
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1. Judicial Magistrate - I, Kancheepuram.
Principal Magistrate
2. Thiru.C.AROCKIA RAJ 3/14, Madha Koil Street, Kammalam Poondi Post, Uthiramerur TK, Kancheepuram District - 603 406. Member
3. Tmt.J.JULIE, No.3/1, Thillaiadi Valliammai Street, Mamallapuram,
Kancheepuram District - 603 104. Member
[G.O. (D) No. 67, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212 (h-9)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Kanniyakumari District as detailed below:-
1. Judicial Magistrate - I, Nagercoil.
Principal Magistrate
2. Thiru.P.DHAS, Merku Vilai, Viricode Post, Marthandam (Via),
Kanniyakumari District-629 165. Member
3. Tmt.A.JASMINE SHEELA, 3-28E2, Joseph Nagar, Opp.L.M.S.Girls Hr.Sec.School Marthandam Post,
Kanniyakumari District. Member
[G.O. (D) No. 68, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-10)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Krishnagiri District as detailed below:-
1. Judicial Magistrate - I, Krishanagiri.
Principal Magistrate
2. Thiru.B.PARAMESWARAN No.3/181, Marikkampalli village, Ittikkal Agaram Post,
Krishnagiri TK & Dt.-635 122. Member
3. Tmt.R.BAGYALAKSHMI Opp to DCC Bank, Pochampalli PO & TK, Krishnagiri District - 635 201. Member
[G.O. (D) No. 69, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-11)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Madurai District as detailed below:-
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 5
1. Judicial Magistrate - III, Madurai.
Principal Magistrate
2. Tmt.S.BALASUNDARI No.762, Ayyavu Thevar Salai, Surveyor Colony, K.Pudur Post, Madurai - 625 007.
Member
3. Thiru.S.KRISHNAMOORTHY No.19, Anna Main Street, Bethaniyapuram, Madurai - 625 016.
Member
[G.O. (D) No. 70, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-12)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Nagapattinam District as detailed below:-
1. Judicial Magistrate - I, Nagapattinam.
Principal Magistrate
2. Thiru.R.GUNASEKAR No.377/3A, "Subagragaa", Thirumalai Nagar, Poompuhaar Road,
Mayiladuthurai,
Nagapattinam District- 609 001. Member
3. M/s.A.JAYA 189, Marutha Nayagam Colony, Vilanthida Samuthiram, Sirkali Nagapattinam District-609 110. Member
[G.O. (D) No. 71, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-13)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Nammakkal District as detailed below:-
1. Judicial Magistrate - I, Nammakkal.
Principal Magistrate
2. Thiru.A.B.ANTONY JENNIT No.M-13, Mullai Nagar, Mohanur Road,
Namakkal District - 637 001. Member
3. Tmt.V.ARULCHELVI No.54/1, KK Nagar, Mohanur Road,
Namakkal District - 637 001. Member
[G.O. (D) No. 72, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-14)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Pudukkottai District as detailed below:-
II-2 Ex. (113)—2 II-2 Ex. (113)—2
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1. Judicial Magistrate - I, Pudukkottai.
Principal Magistrate
2. Tmt.LATHA UTHAMAN.D No.11, Ambedkar Nagar, Kattupudukkulakkarai, Pudukkottai - 622 001. Member
3. Tmt.S.A.A.AMALORPAVA RANI No.15. Nijam Colony, South Extention, Pudukkottai -1.
Member
[G.O. (D) No. 73, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-15)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Ramanathapuram District as detailed below:-
1. Judicial Magistrate - I, Ramanathapuram.
Principal Magistrate
2. Tmt.R.SAKUNTHALA No.8/59 C2-3, Madavan Nagar, Paramakudi,
Ramanathapuram District. Member
3. Thiru.V.DHASARATHA BOOPATHY No.25/38, North Car Street, Ramanathapuram District - 623 501. Member
[G.O. (D) No. 74, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-16)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Salem District as detailed below:-
1. Judicial Magistrate - VI, Salem.
Principal Magistrate
2. Thiru.S.JAYAPRAKASH Nehru Elaignar Mandram, No.45, K.Pudur,
Idappadi - 637 101. Member
3. M/s.S.SUGANYA No.458, Thirunagar extension, Brindavan apartment,
State Bank Colony,
Salem District - 636 004. Member
[G.O. (D) No. 75, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-17)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Sivagangai District as detailed below:-
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 7
1. Judicial Magistrate - I, Sivagangai.
Principal Magistrate
2. Tmt.C.BABY KALAVATHY No.12, Annai Illam, Valluvar Street, Anna Nagar, Karaikudi, Sivagangai-630 002. Member
3. Tmt. R.INDRA No.3-2/29, North Nadarpettai, New Colony, Near Air Cell Tower, Singampunari Taluk,
Sivagangai District.
Member
[G.O. (D) No. 76, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-18)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Thanjavur District as detailed below:-
1. Judicial Magistrate - III, Thanjavur.
Principal Magistrate
2. Tmt.R.SHYAMALA No.8/1, Bharath Nagar, Near Bharath College, Serfoji College (PO), Thanjavur - 613 005. Member
3. Thiru.C.JOHN HENRY No-17-8,Xavier Colony, Church Road, Kumbakonam, Thanjavur District - 612 001. Member
[G.O. (D) No. 77, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-19)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Theni District as detailed below:-
1. Judicial Magistrate, Theni.
Principal Magistrate
2. Thiru.S.R.MURUGAN No.48/1, Main Road, Veerapandi Village, Theni Taluk & District - 625 534. Member
3. M/s.R.SUSEELA No.23/33, A.M.Church Street, Vadakarai, Periyakulam, Theni District - 625 601. Member
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[G.O. (D) No. 78, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-20)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for The Nilgiris District as detailed below:-
1. Judicial Magistrate, Uthagamandalam.
Principal Magistrate
2. Tmt.K.PITCHAIAMMAL No.9c/37, Upper Kodappamandu, Stone House Hill (P.O), Udhagamandalam, The Nilgiris. Member
3. Thiru.V.ARUL DASS Old No.11/341, New No.13/432, J 21, Near Azad Ground, Kasimvayal, Gudalur The Nilgiris - 643 212. Member
[G.O. (D) No. 79, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-21)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Thoothukudi District as detailed below:-
1. Judicial Magistrate - I,Thoothukudi. Principal Magistrate
2. Tmt.A.DIANA SELVA ANANDHI No.65, Keelashanmugapuram, Proper Street,
Thoothukudi 628 002. Member
3. S.RUBAN KISHORE
No.73E, Polepettai, Thoothukudi District - 2. Member
[G.O. (D) No. 80, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-22)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Tirunelveli District as detailed below:-
1. Judicial Magistrate - V, Tirunelveli.
Principal Magistrate
2. Dr. PAULINE SUGANTHY VIJAYABARATHY No.916, Eighty feet Road,
Rahmath Nagar East,
Tirunelveli District - 627 011. Member
3. Thiru.M. TAMILVANAN Plat No.14, Daniel Nagar, Sivagamipuram, Pappakudi, Mukkudal (Post)
Tirunelveli District- 627 601. Member
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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 9
[G.O. (D) No. 81, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-23)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Tiruppur District as detailed below:-
1. Judicial Magistrate - I, Tiruppur.
Principal Magistrate
2. M/s. R.BAGYALAKSHMI No.5/162, Periya Thottam, Near Block Mariamman Temple, Angeripalayam, Tiruppur District. Member
3. Thiru.S.ABUBACKER SIDDIQ No.231, VGV Garden, Kangayam Road,
Nallur, Tiruppur District - 641 606 Member
[G.O. (D) No. 82, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-24)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Tiruvarur District as detailed below:-
1. Judicial Magistrate, Tiruvarur.
Principal Magistrate
2. M/s.P. JEEVARANI No.2/242, Peruntharakkudi Main Road, Kulikkarai Post, Kudavasal Taluk, Tiruvarur District - 613 704. Member
3. Tmt.P. THAVASURANI Musriya Nagar,
Keela Panangudi, Sannanallur 609 504 Nannilam Taluk, Tiruvarur District. Member
[G.O. (D) No. 83, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/ 212(h-25)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Vellore District as detailed below:-
1. Judicial Magistrate - I, Vellore.
Principal Magistrate
2. M/s. B.KALPANA No.20, Big Street, Asamandhur Village, Arakkonam Taluk, Vellore District. Member
3. Tmt.G.YUVARANI Sri Iyappan Tuition Centre, Near Ariyur Railway Gate, Thorapadi,
Vellore District.
Member
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[G.O. (D) No. 84, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-26)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Villupuram District as detailed below:-
1. Judicial Magistrate - I, Villupuram.
Principal Magistrate
2. Thiru.V.GOPAL PILLAI No.50, Kovil Street, Salai Village, Deevanoor Post,
Tindivanam Taluk,
Villupuram District.
Member
3. Tmt.R.AMUDHAMOZHY No.64, Pillaiyar Koil Street, Periya Elanthampattu, Thiruvamur Post,
Panruti Taluk,
Villupuram - 605 601. Member
[G.O. (D) No. 85, Social Welfare and Nutritious Meal Programme [(SW8(1)] Department, 7th March 2019, ñ£C 23, M÷‹H, F¼õœÀõ˜ ݇´-2050.]
No. II(2)/SWNMP/212(h-27)/2019.
In exercise of the powers conferred under sub-section (1) of section 4 of the Juvenile Justice (Care and Protection of Children) Act, 2015 [Central Act 2 of 2016], the Governor of Tamil Nadu hereby reconstitutes the Juvenile Justice Board for Virudhunagar District as detailed below:-
1. Judicial Magistrate - I, Virudhunagar.
Principal Magistrate
2. Thiru.V. SUNDARARAJ No.1/72B, West Street, Ramasamiyapuram, Koomapatty Post, Srivilliputtur Taluk, Virudhunagar District - 626 133. Member
3. Miss.S. LAKSHMI No.18A, 3rdWard East Street, Watrap (Post),
Virudhunagar District - 626 132. Member
PRADEEP YADAV,
Principal Secretary to Government (FAC).
PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU
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