Section 23 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
23. Qualifications for Chairperson and Members of the Committee.
(1)A person to be selected as a Chairperson or Member of the Committee shall be a person not less than 30 years of age and not more than 65 years of age and have either of the following qualifications, in addition to a minimum of five years experience and engaged in planning, implementing or administering measures relating to health, education, child rights and other development activities related to children preferably:-(i)A post-graduate degree in social work/psychology/child development/education/ sociology/law/criminology or in any social science discipline.(ii)In case suitable candidates having minimum qualifications as per (i) are not available in the district, Selection Committee can recommend candidates having (a) graduate degree in subjects mentioned in sub para (1) and experience for at least five years;(iii)A teacher, doctor or retired government servant who has been involved in work related to children.(2)Amongst shortlisted members, a person with higher educational qualification and experience will be selected as Chairperson of the Committee.(3)No person shall be considered for Selection as a Chairperson or Member of the Committee, if he,(i)has a previous conviction record;(ii)has been involved in any immoral act or in an act of child abuse or employment of child labour;(iii)is holding such full-time occupation that may not allow him to give necessary time and attention to the work of the Committee as per the Act and these rules;(iv)does not fulfill the qualification and experience prescribed in the Act and the rules made there under, and in such a case the Selection Committee shall after due inquiry and on establishment of such fact, reject his application and recommend the name of the next person from the list of names prepared for filling the vacancies.(4)No two members shall be in consanguineous or conjugal relationship.
