Section 19 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
19. Disqualifications of Chairperson and Members of the Child Welfare Committee.
(1)No person shall be considered for selection as a Chairperson or Member of the Child Welfare Committee, if he,-(a)has been convicted by a court under any law;(b)has been involved in any immoral act or in an act of child abuse or employment of child labour ;(c)is holding such full-time occupation due to which he is unable to give requisite time and attention to the work of the said Committee under the Act and these rules ; and(d)does not fulfill the qualification and experience specified in the Act and these rules, and in such a case, the said Committee, shall after due inquiry and on establishment of such fact, reject his application.
