Section 14(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(1)A person to be selected as a Chairperson/Member of the Child Welfare Committee shall have either of the following qualifications, with five years' experience in their respective field,-(a)a graduate from a recognised university;(b)respectable, well educated citizen with the background of special knowledge of social work, child psychology, Education, Sociology or Home Science;(c)a teacher or a doctor or a senior retired public servant who has been involved in work concerning child welfare; or(d)a Social Worker of repute who has been directly engaged in work on child rights.
