Section 23(3) in Jammu and Kashmir Juvenile Justice Rules, 2007
(3)The Selection Committee shall consist of following seven members, namely:(a)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;(b)two representatives of reputed non-governmental organizations working in the area of juvenile welfare;(c)a representative from an academic body;(d)two representatives of the concerned department of the State Government; and(e)a representative of the State Human Rights Commission or such recognized agency or cell or a retired special Judicial Magistrate.
