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State of Tamilnadu - Section

Section 4 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

4. Selection of social worker member.

(1)The selection of social worker members of the Board shall be made by a selection committee consisting of the following persons, namely:-
(i) Principal District and Sessions Judge - Chairperson
(ii) District Collector - Member
(iii) Deputy Commissioner of Police/DistrictSuperintendent of Police - Member
(2)The District Collector may call for applications for appointment as Social Worker Members through a press release. The applicants shall submit the application to the District Child Protection Officer of the District. The District Child Protection Officer shall scrutinise the applications and forward the eligible applications to the Chairperson of the Selection Committee within fifteen days from the last date prescribed for submission of application.
(3)The selection committee shall conduct interview of the applicants and select and recommend a panel consisting of ten names for appointment as members.
(4)The Government shall appoint social worker members to the Board, only from the list of persons in order of preference as recommended by the selection committee and no person shall be eligible for appointment unless he is recommended by the selection committee.
(5)Orders of appointment of Social Worker Members shall be issued from the list of persons recommended by the District level selection committee.