Section 23(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
(2)The Selection Committee shall consist of following seven members, namely:-(i)a retired Judge of the High Court or retired Secretary to the State Government having experience in social welfare shall be the Chairperson of the Selection Committee;(ii)two representatives of reputed non-governmental organizations working in the area of child welfare;(iii)a representative from an academic body;(iv)two representatives of the Woman and Child Welfare Department of the State Government; and(v)a representative of the State Human Rights Commission or such recognized agency or cell or a retired Special Judicial Magistrate.
