Section 91 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
91. Selection Committee and its composition.
- The State Government shall constitute a Selection Committee for a period of five years, consisting of the following seven members, namely:(a)a retired judge of High Court as the Chairperson;(b)two representative of reputed non-governmental organization working in the area of child welfare;(c)a representative from the academic body;(d)two representatives of the concerned department of the State Government ; and(e)a representative of the Rajasthan State Commission for the Protection of Child Rights or State Human Rights Commission.
