Section 15 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
15. Composition and Qualifications of Members of the Committee.
(1)There shall be one or more Committees in each district to be constituted by the State Government through a notification in the Official Gazette.(2)The Chairperson and members of the Committee shall be appointed by the State Government on the recommendation of the Selection Committee under rule 87 of these rules.(3)The Chairperson and the members shall be above the age of thirty-five years and shall have a minimum of seven years of experience of working with children in the field of education, health, or welfare activities, or should be a practicing professional with a degree in child psychology or psychiatry or social work or sociology or human development or in the field of law or a retired judicial officer.(4)A member of the Committee shall be eligible for appointment of maximum of two terms, which shall not be continuous.(5)All persons, on selection shall mandatorily be given training under rule 89 within a period of sixty days from the date of appointment.(6)The Chairperson and the members may resign at any time by giving one month's notice in writing to the State Government.
