Section 7 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
7. Qualifications for Members of the Board.
(1)A social worker to be selected as a Member of the Board shall be a person not less than 30 years of age and not more than 65 years of age and have either of the following qualifications, in addition to a minimum of five years experience and engaged in planning, implementing or administering measures relating to health, education, child rights and other development activities related to children preferably:(i)A post-graduate degree in social work/health/education/psychology/child development or in any social science discipline.(ii)In case suitable candidates having minimum qualifications as per (i) are not available in the district, Selection Committee can recommend candidates having (a) graduate degree in subjects mentioned in sub para (i) and experience for at least five years;(2)Under circumstances where two or more candidates are having similar qualification and experience, preference shall be given to members belonging to SC/ST communities.Provided that, in case where eligibility of SC/ST members is the same the decision of State Level Selection Committee shall be final.(3)No person shall be considered for selection as a Member of the Board, if he, -(i)has been convicted under any law;(ii)has ever indulged in child abuse or employment of child labour or any other human rights violations or immoral act;(iii)is holding such other full time or part time occupation that does not allow him to give necessary time and attention to the work of the Board;(iv)does not fulfill the qualification and experience prescribed in the Act and these rules and in such a case the Selection Committee shall, after due inquiry and on establishment of such fact, reject his application and recommend the name of the next person from the list of names prepared for filling the vacancies.(4)No two members of the board shall be in consanguineous or conjugal relationship.
