Section 5(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)No person, shall be considered for selection as a member of the Board, if he,-(a)has been convicted by a court under any law;(b)has ever indulged in child abuse or employment of child labour or any other human rights violations or immoral act;(c)is holding such other occupation due to which, he is unable to give requisite time and attention to the work of the Board; or(d)does not fulfil the qualification and experience specified in the Act and in these rules and in such case, the Selection Committee, shall, after due inquiry and on establishment of such fact, reject his application .
