Section 5(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)The social worker to be appointed as a member of the Board shall be a person, who,-(a)has been actively engaged in planning, implementing and administering health, education and other welfare activities pertaining to child rights issues for atleast five years;(b)a graduate from a recognised University;(c)a teacher, a doctor, retired public servant or a professional who is involved in the work concerning juveniles; or(d)a social worker who has been directly engaged in child welfare.
