Section 3 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
3. Juvenile Justice Board.
(1)The Juvenile Justice Board shall consist of the following members:(a)a Metropolitan Magistrate or a Judicial Magistrate of the First Class called the Principal Magistrate, and(b)two social workers, of whom at least one shall be a woman, with the qualifications prescribed under Section 4 of the Act.(2)(a)Magistrates with the necessary aptitude and special knowledge/ training in child psychology or child welfare shall be appointed as Principal Magistrates of the Juvenile Justice Boards by the State Government in Consultation with the High Court (b) In case, a Principal Magistrate with such special knowledge and training is not available, the State Government shall provide for suitable short-term training.(3)The Social Worker Members of the Board shall be appointed by the State Government on selection by the Selection Committee under Rule 49.(4)The Members shall have a tenure of three years.(5)The Board shall hold its sittings in the premises of the Observation Home and shall meet on all the working days of a week. The working hours shall be fixed by the Board, as per the work load.(6)A Member may resign at any time by giving one month's notice in writing or may be removed from office as provided under Section 4 (5) of the Act.(7)Social Worker members of the Juvenile Justice Board shall be paid such travelling and meeting allowance or honorarium as the State Government may fix from time to time.
