Section 24(3) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)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 concerned 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.
