Section 4 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
4. Composition of the Board.
(1)The Board shall consist of a Metropolitan Magistrate or a Judicial Magistrate of First Class having at least three years experience to be designated as the Principal Magistrate of the Board and two social worker members, of whom one shall be a woman, forming a Bench.(2)The social worker members shall be appointed by the State Government on the recommendations of the Selection Committee constituted under these rules.(3)The social worker members shall not be less than thirty five years of age and not more than sixty years of age at the time of appointment and shall have a degree with at least seven years of experience of working with children in the field of education, health, protection or welfare activities, or should be a practicing professional with a degree in child psychology or psychiatry or sociology or in the field of law.(4)As far as possible, the two social worker members so selected for a Board shall be from different fields.(5)All members of the Board including the Principal Magistrate, shall be given induction training and sensitisation within a period of sixty days from the date of appointment.
